SAMEER SUDHIR JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sirpurkar, learned counsel for the applicant and Mrs. Haider, learned APP for the non-applicant/State.

(2.) The applicant has been arraigned for the offences punishable under Ss. 406, 409, 420, 465, 467, 468, 471, 472, 201 and 120 (B) read with Sec. 34 of the Indian Penal Code, Sec. 3 of the Maharashtra Protection of Interest of Depositors Act, Sec. 58-B (5A) and 58-E of the Reserve Bank of India Act and Sec. 71 of the Information Technology Act, in Crime No. 157/2013. The applicant has been arrested on 10/12/2013. The charge-sheet has been filed on 10/3/2014.

(3.) The applicant, has also been arraigned in a multitude of cases namely Crime No. 348/2013, registered with Ranapratap Police Station, Nagpur, Crime No. 219/2013 registered with Khadan Police Station, Akola for the similar offences and so also in Crime No. 305/2013 registered with Rajapeth Police Station Amravati, Crime No.337/2013 registered with Dattawadi Police Station, Pune and Crime No.82/2015 registered with Awadhutwadi Police Station, Yavatmal, and has been granted bail in those cases.