REGENT COMPUTRONICS PVT. LTD.

PREMCHAND BANSI JADHAV Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SAMBHURIATH BHATTACHARJEE VS. STATE OF SIKKIM [REFERRED TO]
RAFIQUE A. MALIK VS. STATE OF MAHARASHTRA [REFERRED TO]
MASROOR VS. STATE OF U.P. AND ANR. [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
ASLAM BABALAL DESAI VS. STATE OF MAHARASHTRA [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
NARMADA NURSERY K G AND JUNIOR SCHOOL M P VS. REGIONAL PROVIDENT FUND COMMISSIONER [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
GAJANAND AGARWAL VS. STATE OF ORISSA [REFERRED TO]
IMRAN ALI VS. HABIBULLAH [REFERRED TO]
SUDHA VERMA VS. STATE OF UP [REFERRED TO]
SAVITRI AGARWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
HAZARI LAL DAS VS. STATE OF WEST BENGAL [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
AFZALKHAN ALIAS BABU MURTUZAKHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]
SHOBHA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
YUNIS VS. STATE OF UTTAR PRADESH [REFERRED TO]
DRONENDU JHA VS. STATE OF JHARKHAND [REFERRED TO]
SANDELA DAMODAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KUKKADAPU BALA KRISHNA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJESH BABANANDAN SHAH ALIAS DAMCHYA VS. STATE OF MAHARASHTRA [REFERRED TO]
RANJANABAI VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHENDRA MANILAL SHAH VS. RASHMIKANT MANSUKHLAL SHAH [REFERRED TO]
MANG KARAI DEB BARMA VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This application is filed under section 439 (2) of Criminal Procedure Code for cancellation of bail granted to respondent No. 2 - Shri. Gulabrao Bapurao Deokar in Crime No. 13/2006 registered in City Police Station, Jalgaon for offences under sections 120-B, 406, 409, 411, 420, 465, 466, 468, 471, 109 r/w. 34 of Indian Penal Code and under section 13 (2) r/w. 13 (1)(c) and 13 (1)(d) of the Prevention of Corruption Act. Subsequent to grant of bail by Special Court, charge-sheet came to be filed and now the Special Case bearing No. 4/2012 is pending against the respondent No. 2. Both the sides are heard.

(2.) The learned Special Prosecutor appointed by the State supported the application.

(3.) The crime is registered on the basis of report dated 2.2.2006 given by the Commissioner of Jalgaon Municipal Corporation. The report and the record shows that there was scheme prepared by Jalgaon Municipal Corporation in the year 1997 for making construction of houses for slum dwellers. Around 11424 houses were to be constructed and 9 places for such construction were selected. The estimated cost of this scheme was Rs. 8913.74 lacs and out of this amount, the amount of Rs. 7519.14 lacs was to be taken from HUDCO as a loan. The Commissioner found that there was no resolution of the Corporation in respect of necessity of such scheme and also for the implementation of such scheme. For preparing plan estimate, some architects were appointed without calling tenders by publishing tender notice and to the architects the fees at the rate of 3% of the estimated cost (Rs. 250/- lacs) was paid. One High Power Committee was shown to be constituted for this work and one Pradip Gyanchand Raisoni was shown to be made President of this Committee. There is no provision in Corporation Act for constitution of such committee.

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PREMCHAND BANSI JADHAV Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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