PARESH MULJI KARIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application under Sec. 439 of the Code of Criminal Procedure, the applicant is seeking his release on bail in connection with Crime No.I-375/2022 registered with the non-applicant/police station and subsequently transferred to the Economic Offences Wing (EOW), Amravati for offences punishable under Ss. 120-B, 406, 409, 420, 465, 467, 468, and 471 read with Sec. 34 of the Indian Penal Code and under Ss. 3 and 4 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 (MPID Act).

(2.) The applicant is arrested in the present crime on 15/12/2022 and since then he is in jail.

(3.) In Special Leave to Appeal (Cri.) No.13385/2023, the Honourable Apex Court passed order and considered limited grievance of the petitioner and observed in following manner: