RAM Vs. STATE OF MAHARASHTRA,

JUDGEMENT

(1.) Heard both sides.

(2.) The applicant is apprehending his arrest in Crime No.104 of 2020, registered with CIDCO Police Station, Aurangabad for the offences punishable under Section 420, 468, 471, 409, 120B read with 34 of the Indian Penal Code . It appears that, the said FIR came to be lodged in view of the order passed by the Division Bench of this Court in Writ Petition No.1210 of 2019 on 14-02-2020.

(3.) The learned advocate appearing for the applicant submits that, the name of the applicant is at serial No.7 in the FIR, however as regards the duty assigned to the applicant is concerned, in connection with the entire episode stated in the FIR, was as a rector of the hostel, and in view of order dated 28-07-2014 he was asked to take the said charge on a temporary basis. Thereafter, the regular person was came to be appointed and he took charge on 20- 06-2015. So only for a period of 11 months he was holding the charge, and in view of the said fact there is nothing in the FIR to show that how and in what manner the cheating and misappropriation was done. He, therefore, prayed for ad-interim protection.