VARSHA ULHAS PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In the first proceeding, relief is claimed for quashing FIR dated 29th October, 2012 (Crime No.270 of 2012), registered with Jilha Peth Police Station, District Jalgaon, for the offences punishable under Sections 406, 409, 420, 465, 468, 471, 120(B), 109 read with 34 of the Indian Penal Code and some Sections of the Prevention of Corruption Act. The second proceeding is filed by the same Applicant for the relief of quashing of FIR dated 29th October, 2012 (Crime No.271 of 2012), registered in the same police station for similar offences.

(2.) Both the sides are heard. In both the matters, the learned APP made available the papers of investigation.

(3.) In both the matters, there is allegation against the Applicant that she had joined the conspiracy in which money of the bank was diverted illegally to the institutions, which were directly under control of one Shri Suresh Jain. By using that modus-operandi, the bank money, public money was misappropriated. The Applicant was director in District Cooperative Bank, Jalgaon and the allegations are in respect of disbursement of loan and giving of donation by this bank.