KAMLESH DHIRAJLAL GANDHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the Order dated 17-11-2006, this Court had rejected the above criminal applications tor the reasons to be recorded separately. The reasons thereof are as under :

(2.) All these criminal applications are seeking the release of the applicants on bail in the event of their arrest in connection with Crime Nos. 143, 144 and 145 of 2006 registered with Azadnagar Police Station, Dhule, for the offences punishable under sections 406, 408, 409 and 471 of the Indian Penal Code.

(3.) It is the allegations of the prosecution that the Directors of Swargav/asi kanhaiyyalaji Maharaj Nagari Sahakari Patpedhi, Dhule, (for short, hereinafter referred to as "patpedhi" in this order) had sanctioned huge loans either in their names or in the names of their close relatives or friends. These loans were allegedly sanctioned in utter disregard to the provisions of the Maharashtra Co-operative Societies Act, 1960, Rules framed thereunder and the byelaws of the patpedhi. It is alleged that the said Directors had committed breach of trust, misappropriation and cheating. The first information report was registered on the basis of the complaint lodged by the Special Auditor. During the course of investigation, the other persons like the employees of Patpedhi and the persons who were benefited by taking the loans were also implicated and made accused in the crime.