RUPESH CHANDRAKANT MOHITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant apprehends arrest in C.R.No.40 of 2023 registered with Sawarde Police Station, Chiplun for offences under Sec. 406, 409, 420, 120B, r/w. 34 of the Indian Penal Code., and Sec. 3 and 4 of the Maharashtra Protection of Interest of Depositors (In Financial Establishment) Act, 1999.

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

(3.) The aforesaid crime was registered pursuant to the FIR lodged by the Auditor-Shreya, who had conducted audit of Shivneri Baliraja Credit Co-operative Society, Sawarde, Taluka Chiplun for the period from 2/8/2020 to 31/3/2021 and 1/4/2021 to 31/3/2022. It is alleged that during this period an amount of Rs.56,00,000.00 of the said Cooperative Society has been mis-appropriated. The Applicant was one of the members of the Committee at the relevant time.