VINOD SAHEBRAO PANDHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These criminal applications arise from the same First Information Report, and they have been argued together and as they involve common questions of facts and law, they are being disposed of by this common judgment.

(2.) The Applicants in these Applications are accused in First Information Report No.389/2020 lodged at Police Station, Risod, District Washim. The First Information Report is lodged by the Respondent No.2-Complainant under Ss. 406, 408 and 420, read with Sec. 34 of the Indian Penal Code. The FIR is in respect of the affairs of Janshikshan Sanstha, Washim and Mahila Utkarsh Pratisthan, Risod of which the Respondent no.2-Complainant is the chairperson, which runs various educational institutions.

(3.) Applicant Vinod Pandhare in Criminal Application No.599/2020 was working as an Office Superintendent in a D-Pharma College.