GIRISH JAGDISH AGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned APP for the State and learned counsel for the intervener.

(2.) This is an application for bail in respect of the offence punishable under Ss. 408, 409, 477-A, 420, 120-B read with 34 of the Indian Penal Code (hereafter ' IPC ' for short) registered on 25/4/2023 vide First Information Report (FIR) No.207 of 2023 with Sahar Police Station.

(3.) There are in all eleven accused. The applicant is the accused No.2. The FIR was registered on 25/4/2023 by Ammeet Kamal Agarwal who is the Executive Director of Supreme Transport Organisation Private Limited. The applicant and ten others have been arraigned as accused in connection with FIR No.207 of 2023 registered with Sahar Police Station. The allegation is that between the period from 27/9/2019 and 4/9/2020 the applicant and ten others who have been named in the FIR, in furtherance of a criminal conspiracy, siphoned of Rs.6,27,36,180.00 and thereby committed an offence punishable under the aforesaid provisions of the IPC .