SUBHASH RAMGOPAL BHARUKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) Both the proceedings are filed for relief of quashing of FIR No.12 of 2019 and R.C.C. No.85 of 2019 filed in this FIR in the Court of learned Judicial Magistrate First Class, Kannad, for the offences punishable under Sections 306, 506 and 34 of the Indian Penal Code and Sections 23, 39 and 45 of the Maharashtra Money Lending Act, 2014.

(3.) The crime came to be registered on the basis of report given by one Suresh Ghuge on 19th January, 2019 to Kannad City Police Station. Deceased Bhausaheb was his elder brother. Bhausaheb was a contractor and he used to take the works of construction of irrigation department. On 15th January, 2019 at about 03:00 pm, Bhausaheb called informant and asked the informant to see that at the site of Mehgaon, payment of labour is made. He informed that he was sending Rs.20,000/- with one Rambhau and the informant should give some amount from his pocket if more amount is required for distribution of wages. According to informant, he distributed the amount of Rs.70,000/- as the wages on that day.