AZAM KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Bail Application No.3845 of 2021 is moved by the applicant seeking bail in Crime No.I-152 of 2015 registered with EOW, Palghar, Arnala Sagari Police Station, Dist. Thane for the offence punishable under Ss. 120B, 409, 406, 467, 468, 471, 420 r/w 34 of IPC and Ss. 13 and 14 of the Maharashtra Ownership of Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 and Ss. 3 and 4 of the Maharashtra Protection of Interest (in Financial Establishment) of Depositors Act, 1999.

(2.) In so far as Bail Application No.3848 of 2021 is concerned, same is moved by the applicant seeking bail in Crime No.I-158 of 2015 registered with EOW, Palghar, Arnala Sagari Police Station, Dist. Thane for the offence punishable under Ss. 120B, 409, 406, 467, 468, 471, 420 r/w 34 of IPC and Ss. 13 and 14 of the Maharashtra Ownership of Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 and Ss. 3 and 4 of the Maharashtra Protection of Interest (in Financial Establishment) of Depositors Act, 1999

(3.) The case of the prosecution against the applicant is that the applicant, a director in Ionic Reality accepted the hefty amount by promising delivery of developed property, however, has failed to honour the same resulting into registration of aforesaid offences.