SAMEER SUDHIR JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned APP.

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

(3.) On the basis of the complaint lodged by some of the investors of the company of the applicant, namely Shrisurya Investment (HUF) Company that police station Khadan, Akola, has registered offences punishable under Sections 420, 468, 471 and 120B read with Section 34 of Indian Penal Code and also under Section 3 of Maharashtra Protection of Interest of Depositors in Financial Establishments Act (for short MPID ACT), 1999.