ANANT Vs. STATE OF MAH.

JUDGEMENT

(1.) This is an application under Section 439 of the Code of Criminal Procedure for grant of regular bail.

(2.) The applicant is arrested on 21.6.2019 in connection with Crime No. 181/2019 registered with Police Station, Dhantoli, Nagpur for the ofrfences punishable under Sections 406 , 409 , 420 , 120-B , 465 , 467 , 468 , 471 , 477(A) of the Indian Penal Code and under Section 3 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 read with Section 65 , 65(b) of the Information Technology Act, 2000.

(3.) The investigation is over and the charge-sheet is already filed. It is reported to this Court that the charge- sheet contains more than 35000 pages and therefore, the learned Additional Public Prosecutor has placed on record only the relevant statements of the witnesses concerning to oppose the present bail application. The copies of the statements are taken on record. Those are of Satish Giramkar, Smt. Bhavna Choudhari, Smt. Namita Mankar, Sou. Ujwala Gotmare, Sanjay Naik, Ashok Pimpalghare and Pandurang Jambhale.