YOGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These are the applications under Section 438 of the Cr.P.C. seeking bail in the event of arrest of the applicants in Crime No.4/2020 registered with Vedant Nagar Police Station, Dist.Aurangabad for the offences punishable under Sections 404, 406, 415, 417, 418, 419, 422, 423, 424, 426, 463, 464, 465, 466, 468, 470, 471 and 474 read with Section 34 of the I.P.C.

(2.) Shortly stated the facts leading to the filing of these applications are as under :

(3.) The learned advocates for the applicants submit that since there is a dispute in the Management, the informant who was then a Secretary and who was removed by the trust has filed a false F.I.R. just to harass the applicants. Applicant Ingle was the duly elected President whereas applicant Sambre is the Head Master of the school being run by the trust. Assuming that there is some illegality in issuing appointment letter to the lady Smt.Nandavane, the allegations fall too short to constitute any offence. The dispute is going on before the Charity Commissioner, change reports have been filed. Applicant Ingle has been functioning as a President of the trust and merely because of some purported illegality it cannot be said that any of the offencs can be made out.