DINESH HIRAMAN BORSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicant seeks his enlargement on bail in connection with C.R No. I-61 of 2018, registered with the Kopri Police Station, Thane, for the alleged offences punishable under Sections 420, 406, 409, 506 r/w 34 of the Indian Penal Code and under Sections 3 and 4 of the Maharashtra Protection of Interest of Depositors Act ('MPID Act').

(3.) Learned counsel for the applicant submits that similarly placed co-accused-Santosh Tukaram Kajrolkar has been enlarged on bail by this Court vide order dated 12th July 2019 in Criminal Bail Application No. 101 of 2019. Learned counsel seeks bail on the ground of parity.