GOVIND Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The present proceeding is filed for relief of quashing of FIR No.28 of 2018, registered with Sevli Police Station, Tahsil and District Jalna, for the offences punishable under Sections 406, 409, 419, 420, 463, 464, 465, 467, 468, 471, 120-B read with 34 of the Indian Penal Code . Relief is claimed for quashing of case also, which is filed in this crime and which is given number as R.C.C. No.21 of 2020 and which is pending in the Court of learned Judicial Magistrate First Class, Mantha, District Jalna.

(3.) The report was given by Respondent No.2, Ranjeet Kailash Rathod. The grandfather of informant by name Fakira Chandu Rathod was real brother of Applicant No.1 Govind Chandu Rathod. Atleast till the year 2013, Fakira Rathod was the President of Marathwada Vasantrao Naik Shikshan Prasarak Mandal, Shivni Tanda, District Jalna. At the relevant time, Applicant No.1 Govind Rathod was Secretary of the institution. Applicant No.2 Seva Rathod was the Deputy President and there were other members including Kundan Govind Rathod. It is contended that one Shantabai Govind Rathod was also member of the Managing Committee of the school. It is contended that there was power to the President to conduct the business of the institution, call meetings and in his absence the powers were with the Deputy President as per the constitution of the institution.