AAKANKSHA ARINDAM BANERJEE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant seeks pre-arrest bail in Crime No. 51 of 2023 registered at Oshiwara Police Station for offences under Sec. 419, 420 r/w. 34 of the Indian Penal Code .

(2.) The applicant was granted interim bail in view of the statement made in her affidavit that she would repay the amount of Rs.35,50,000.00 as per the schedule mentioned in the affidavit. Since the applicant failed to make the payment, the interim bail was vacated and the matter was heard on merit.

(3.) Heard learned Counsel for the Applicant, learned APP for the State, and learned Counsel for the Intervenor. I have perused the records and considered the submissions advanced by the learned Counsel for the respective parties .