NAMDEO RAMRAO GADDIME Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant is apprehending his arrest in furtherance of offence bearing C.R. No. 173 of 2024 registered with Shivaji Nagar Police Station, District Latur, for the offences punishable under Ss. 420, 406, 408, 467, 468, 471 read with 34 of the Indian Penal Code.

(2.) A report was lodged on 15/4/2024 against applicant and others for misappropriation of amount of Rs.2,44,69,590.00. Applicant was working as Branch Manager of Shri Om Siddhivinayak Multi State Cooperative Credit Society Limited, Latur, having office at Latur, during the period from 1/8/2019 to 5/4/2023. Co-accused Dattatraya Umakant Lakhdive was working as accountant in the same Society. It is alleged that applicant and the co-accused disbursed the loan against fixed deposits of ten customers without there-being any adequate security. It amounted to Rs.1,40,70,729.00. It is further alleged that accused manipulated the record and the software system of the Society. They are alleged to have indulged in disbursing the liquidated amount of fixed deposits with interest to the extent of Rs.81,53,020.00. It is further alleged that they have manipulated the software system of the Society so as to disburse additional interest of Rs.22,45,841.00.

(3.) Co-accused Dattatray Umakant Lakhadive also preferred Anticipatory Bail Application No. 814 of 2024 which was heard by learned Vacation Judge on 15/5/2024. I have gone through order dtd. 15/5/2024, which is reasoned one, granting ad-interim protection and fixing the matter for further consideration on 26/6/2024. Pertinently, informant filed Criminal Application No. 2046 of 2024, seeking permission to assist APP in that matter. Learned counsel Mr. P.P. More was heard before passing order on 15/5/2024. In present matter also, a separate application is filed by informant to assist APP. I have heard learned counsel Mr. P.P. More along with learned APP.