SANDIP CHINTAMAN SAMANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant seeks his release on bail in connection with C.R. No.77 of 2023 dtd. 4/3/2023 registered with Police Station, Thane for offences punishable under Ss. 420, 406, 427, 34 and 120-B of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 (for short MPID).

(2.) The case of the prosecution is as follows:

(3.) The Complainant lodged the complaint dtd. 4/3/2023 and accordingly, the FIR came to be registered. The Applicant was arrested on 16/3/2023. He filed bail application under Sec. 167(2) of the Cr.PC. By the order dtd. 11/9/2023, passed by the Special Judge, (MPID), Thane, the said application was rejected. He made a second bail application under Sec. 439 of the Cr.PC before the Trial Court, which was also rejected by order dated 20 th June, 2024. He has thus, moved the present bail application for the reliefs as prayed.