RAHUL DAMODAR GHULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Satyavrat Joshi learned Advocate for the Applicant and Ms. Anamika Malhotra learned APP for the State.

(2.) Applicant by the present application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, is seeking bail in connection with C.R. No.93 of 2015 registered with Vishrantwadi Police Station, Pune for the offences punishable under Ss. 409, 420, 465, 467, 468, 471, 472, 201 r/w 34, 120(B) of the Indian Penal Code and under Ss. 13(2) read with 13(1)(C) (D) of the Prevention of Corruption Act, 1988 . Said crime is registered as Special (ACB) Case No.31 of 2018.

(3.) FIR is registered on basis of report lodged by Narendrakumar Gopinath Kale (Complainant). Case of the prosecution is that Dnyaneshwar Jagtap (Accused No. 1), serving as the Bank Manager of Union Bank of India, in connivance with Anup Choube and approximately 32 other individuals, organized a large-scale fraud causing wrongful loss of several lakhs of rupees to the Bank, by opening fake accounts and creating fake documents in the name of various persons.