SUNIL HANUMANTRAO KOPPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri pradhan for the applicant, Shri Mirza for state and Shri Maneshinde for original complainant.

(2.) The petitioner is accused No. 3 in CR no. 70/2005 registered with Economic Offence Wing, Crime Branch, CID, Mumbai upon a complaint lodged by the Chief executive Officer of M/s. Universal Medicare Private Limited. The offences alleged are punishable under sections 406, 408, 420, 465, 471, 477-A R/w 34 and 120-B of the IPC.

(3.) It is not disputed by the learned counsel appearing before me that the applicant was detained pursuant to this CR and is presently in custody. Although, great emphasis has been led on the fact that the applicant applied for anticipatory bail which was initially granted but cancelled by this court, in rny view, that could not have any bearing on this application. The present applicant is filed upon investigation being complete, charge-sheet being filed and the applicant having been in custody from 25th september, 2005.