NILIMA SHIVAJI GOBARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present applicants are apprehending their arrest in connection with Crime No.6/2020 registered with Wadwani Police Station, Dist. Beed for the offence punishable under Section 420, 424 read with Section 34 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. S.S. Jadhav for applicants and learned APP Mr. V.M. Kagne for respondent.

(3.) It has been vehemently submitted on behalf of the applicants that the perusal of the FIR would show, that it has been lodged by Naib Tahsildar on the orders given by superior. Present applicants were office bearers of one co-operative society by name Taramati Mahila Gruhwastu Audyogik Sahakari Sanstha Maryadit, Harishchandra Pimpri, Tq. Wadwani. They used to run ration shop. The FIR shows that the inquiry was made and certain irregularities have been found. In fact, there is already a provision under the statute for taking action for the irregularities. There is no question of taking any criminal action. The contents of the FIR are not disclosing the ingredients of offence under Section 420 of the Indian Penal Code. Most of the applicants are aged more than 70. They all are ladies and most of them are illiterate. Though they were running ration shop, in fact, they used to get it run through other officials. Under such circumstance, the physical custody of the applicants is not at all required for the purpose of investigation.