AYUB AHMED SAYYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY preferring the present criminal application, the applicant has prayed to quash and set aside the charge sheet and proceedings of RTC No. 88/2010 on the file of JMFC, Rahuri, which arise out of crime No. 98/2010 registered with Rahuri Police Station for an offence punishable under section 420 of the Indian Penal Code.

(2.) RULE.

(3.) IN the light of the rival submissions, perused the statements of the witnesses Government employees, recorded during the investigation. The said statements disclose that the applicant was the highest bidder, who had accepted the auction of the sand strip in the river bed Mula at Mauje Daradgaon Thadi for the sum of Rs. 96 lacs and he failed to deposit the 1/4th amount of the auction within a period of 15 days and, therefore, notice was issued to him. All these facts are admitted by the applicant, however, according to him, due to financial difficulties he was not in a position to deposit the amount as per schedule.