VISHAL T. TIWARI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the applicant.

(2.) This is an application for releasing the applicant on bail in respect of C.R.No.55 of 2018 for the offences punishable under Section 419, 420, 465, 468, 471, 120B r/w. 34 of the Indian Penal Code.

(3.) The applicant was arrested on 25 th September, 2018 by DCBCID, UnitXI, Kandivali, Mumbai. It is the allegation of the prosecution that the present applicant/original accused No.3 had introduced the accused No.1 with the Managers of the Bank of India and Indian Bank, Madavi Branch for obtaining loans and for which accused No.1 has paid some amount to the applicant.