ANIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present proceeding is filed for the relief of quashing of F.I.R. No. 120 of 2018 registered with Ambajogai City Police Station, Ambajogai Dist. Beed for offences punishable under Sections 341, 384, 386, 427, 504, 506, 34, etc. of the Indian Penal Code . The relief is claimed of quashing of the chargesheet also filed in this F.I.R., which case is pending in the Court of the Judicial Magistrate F.C., Ambajogai, bearing No. 68/2018. Both the sides are heard.

(2.) The crime was registered on the basis of the report given by respondent Ganesh Shankar Thorat. He was working in one Multi-state Credit Co-operative Society situated at Maliwada, Ahmednagar, as Managing Director. One of the branches of the society is situated at Ambajogai. One Sachin Shinde was working as Branch Manager of this branch. About 15 days prior to the date of incident, Sachin Shinde left the place without informing to anybody.

(3.) The first incident in question took place on 5 th March 2018. On that day, the persons like present applicant Anil Samudre and others like Rahul Dhotre went to Ambajogai Branch. They showed some fixed deposit receipts and they asked to give money in respect of the fixed deposits. On that day, the staff checked the bank account and record and they found that these receipts were not having any entry in the record. Those receipts were issued during the tenure of aforesaid Sachin Shinde, who was not available there.