SUBODH PRADIP KINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the applicants and learned APP for the State. The applicants are seeking an anticipatory bail in respect of an offence which is registered by the Tarapur Police Station under Sections 420, 467, 468 read with Section 34 of the IPC.

(2.) IT is alleged by the complainant that the company Divine Life Care Pvt.Ltd. had announced various schemes and had assured to pay good returns on the deposits which were made to the said company and the applicants were working in the said company as its employees.

(3.) LEARNED APP, on instructions from the Investigating Officer who is present in the Court, states that the directors have been released on bail.