AMOL SHRIPALBHAI SHETH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of learned advocates for the parties.

(2.) Both the applications i.e. No. 726 and 1150 of 2017 are filed under section 482 of the Criminal Procedure Code (for short "Cr.P.C.) to quash and set aside the impugned first information report ( for short "FIR") bearing crime No. 73 of 2017 registered at Kranti Chowk Police Station, Aurangabad District Aurangabad against the applicants, for the offence punishable under sections 406, 420, 467, 468, 471 and 120-B of the Indian Penal Code (for short "IPC") and under section 3 and 4 of the Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 (for short "Act of 1999").

(3.) In addition, applicants also moved applications bearing criminal application No. 1122 and 1123 of 2017 to admit them on bail pending investigation. Similarly, respondent No. 2 filed criminal application No. 1861 of 2017 seeking permission to withdraw the amount.