SUBHASH BANSI SALVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 438 of the Code of Criminal Procedure by one of the accused from Crime No.627/2019 registered with Bhingar Police Station, Ahmednagar for the offences punishable under Sections 420 and 406 read with Section 34 of the Indian Penal Code.

(2.) In short, it is being alleged in the F.I.R. that the applicant is the Chairman of a Trust running a school while his wife has been a Treasurer. It is alleged that by promising of giving permanent appointment on various posts, they have defrauded 20 staff members to the tune of Rs.1,26,20,000/- and they have been made to work without payment of salary.

(3.) Learned Senior Advocate submits by referring to various documents points out that one Vijay Gadekar, who is one of the colleagues of the informant, has been accused of molesting the wife of the applicant, who lodged Crime No. 407/2019. A charge-sheet was fled in that case. He preferred Writ Petition No.1588 of 2019 seeking its quashment, but this Court was not inclined to grant any relief and allowed him to withdraw writ petition which was disposed of on 24 February 2020. Learned Senior Advocate submits that the informant being a colleague of Vijay Gadekar, who is also imputing the applicant and his wife with the selfsame allegations, the version of the informant being tainted stands corroborated.