SADHANA KANTILAL BHANDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Appeal filed under Sec. 11 of The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 (for short 'MPID Act') challenges the Order dtd. 8/2/2023, passed by the learned Additional Sessions Judge, Pune thereby rejecting Criminal Misc. Application No.23 of 2022 (for short 'the Application') filed under Sec. 156 (3) of the Code of Criminal Procedure (for short 'Cr.P.C.') seeking direction to Shivaji Nagar/any other Police Station, Pune to register F.I.R. and set out investigation for the offences punishable under Ss. 406, 409, 420 read with 120-B and Sec. 34 of the Indian Penal Code and Ss. 3 and 4 of the MPID Act, against Respondent Nos.2 to 7, who were arraigned as accused Nos.1 to 6 in the said Application.

(2.) Heard Mr. Nashikkar, Advocate for the Appellants, Mr. Rajiv Chavan, learned Senior Advocate for the accused and Mrs. Takalkar, learned APP for the State. Perused the record.

(3.) The facts giving rise to this Appeal are as under :-