PAWAN RAMKISAN CHANDAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The present criminal writ petition is filed for relief of direction against the Respondents to register the crime against the Chairman, Vice-Chairman etc. of NSL Sugar Limited, Majalgaon, for the offences of cheating, criminal breach of trust, misappropriation of amount etc. and also for the offences punishable under the Essential Commodities Act, 1955 by using Sugarcane (Control) Order, 1966.

(3.) In the complaint addressed to P.I. of Majalgaon Rural Police Station dated 23rd April, 2019 and the complaint sent to the Sub-Divisional Police Officer, Tahsil Majalgaon, the District Superintendent of Police, Beed and the District Collector, Beed, the allegations are made against the persons, who were managing the aforesaid sugar factory. This complaint application was given by some farmers of village Telgaon (Kh.), Tahsil Majalgaon. They have made allegations that even when they had supplied sugarcane to this factory for the crushing season 2018-19, the FRP (Fixed Reserved Price) in respect of sugarcane was not given to them within 14 days and till the date of the complaint dated 23rd April, 2019, the bill in respect of sugarcane supply was not paid. It is contended that as per the Sugarcane (Control) Order, the amount needs to be paid within 14 days, but the amount was not given and that way the offence is committed by the Chairman, Director Board etc. of the sugar factory. Particulars of the sugarcane supply by these farmers are given.