NEELAM RAJENDRA NANAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Chaitanya Pendse, Advocate for the Appellant and Mr. Vinod S. Chate, learned APP for the Respondent State.

(2.) Admit. By consent of parties matter taken up for final hearing.

(3.) By the present appeal filed under Sec. 11 of the Maharashtra Protection of Interest of Depositors (In Financial Establishment ) Act, 1999 (for short "MPID Act"), Appellant assails the order dtd. 20/3/2025 (for short "impugned order"), passed by the Designated Court under MPID Act, City Civil and Sessions Court, Mumbai (for short "Trial Court"), by which the Trial Court has dismissed the application dtd. 15/1/2025 (Exh. 35) filed by the Appellant under Sec. 227 of the Code of Criminal Procedure, 1973 ( for short "Cr.P.C."), seeking discharge in MIPD Special Case No. 23/2020 from offences charged under Sec. 406, 420, r/w Sec. 34 of the Indian Penal Code, 1860 (for short "IPC"), Sec. 3 and Sec. 4 of the MPID Act.