MAHENDRA KRUSHNARAO GAMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant was arrested on 4 th October, 2018, in connection with C.R. No.I-162 of 2018 registered with Bazarpeth Police Station, Kalyan for offence punishable under Section 420 r/w Section 34 of Indian Penal Code.

(2.) The prosecution case is that the complainant was given false assurance of government service at CHM college for the post of clerk. The complainant parted an amount of Rs.4,00,000/- through R.T.G.S. into account of accused No.1. However, the assurance was not fulfilled. During investigation statement of several victims were recorded and it was revealed that they were cheated to the tune of Rs.1,10,57,000/-. The applicant had acted in connivance with accused No.1. Rs.50,000/- were transferred into the bank account of the applicant by accused No.1. The applicant played vital role in cheating victims. On completing investigation, charge-sheet was filed.

(3.) The applicant was also arrested in another case registered with Bazarpeth Police Station, vide C.R. No. I-167 of 2018 for similar offence.