VIJAYKUMAR @ VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard with the consent of both the parties for final disposal at the admission stage itself.

(3.) The petitioner in present writ petition was the chairman of Vasantdada Nagari Sahakari Bank Ltd, Osmanabad. The petitioner challenges an order dtd. 1/8/2024 passed by the Investigating Officer of the Economic Offence Wing, Dharashiv, whereby his immovable properties were purportedly frozen by issuing a communication to the Sub Registrar of the stamps, Dharashiv. The criminal case against the petitioner is Crime No. 279/2023 registered with Osmanabad City Police Station, Osmanabad for offences punishable under Sec. 420, 409, 406 read with 34 of Indian Penal Code and Sec. 3 and 4 the Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 (for short "M.P.I.D Act")