RAJKUMAR C BASANTANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the Applicant and the learned APP for the State.

(2.) A complaint has been filed by the Complainant for the offences punishable under sections 406, 420, 34 and 120-B of the Indian Penal Code and sections 3 and 4 of the Maharashtra Protection of Interest of Depositors Act.

(3.) ACCORDINGLY, the application is allowed. The Applicant be released on bail in a sum of Rs.25,000/- with one or two sureties in the like amount. The Applicant shall report to Economic Offence Wing, Unit No.7 once in a week.