MANGAL RATAN WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking bail in the event of arrest in connection with Crime No.29/2020 registered with CIDCO Police Station for the offences punishable under Sections 420, 405, 506 read with Section 34 of the Indian Penal Code.

(2.) The F.I.R. has been lodged by a woman inter alia alleging that the Chairman of the Management running a Junior College, its Secretary and the Principal promised to appoint her as a Teacher in Social Science on a vacant seat. They assured her that the School was receiving 100 % grants. They made her to part with money to the tune of Lakhs of Rupees, but never gave such permanent appointment as promised and thus they have cheated her and committed misappropriation.

(3.) Learned Advocate for the applicant submits that the applicant is being falsely implicated merely because she is the wife of the Headmaster, who alongwith the Chairman and Secretary have been alleged to have cheated the informant. Merely because her name appears in the F.I.R., no inference can be drawn. There are no precise allegations against her. She is a woman who is ready to co-operate the Investigating Offcer. Nothing is to be recovered from her. She would be put to disrepute if she is allowed to be arrested. Her husband has been granted regular bail and she may be granted anticipatory bail.