RANGANTH TULSHIRAM GALANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioners raise challenge to the order dtd. 9/9/2025 rendered by the learned Additional Sessions Judge, Shrigonda, rejecting the application presented by the petitioners seeking default bail under Sec. 187(3) of the Bhartiya Nagarik Suraksha Sanhita, 2023 (hereinafter "BNSS" for short)

(3.) The petitioners are accused in Crime No. 673 of 2025 registered with Shrigonda Police Station under Ss. 316(2), 318(2), 318(4) read with 3(5) of the Bhartiya Nyaya Sanhita (hereinafter "BNS" for short) and under Sec. 3 of the Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 (hereinafter "MPID Act" for short).