(1.) Both these applications are disposed of by common order as they arise out of the same offence.
(2.) Both these applicants have fled these applications under Sec. 439 of the Code of Criminal Procedure for releasing them on bail in connection with Crime No. 0153/2021 registered with Vasmat City Police Station, Dist. Hingoli, for the offences punishable under Ss. 420, 463, 464, 468, 471, 473, 120-B, 201 read with Sec. 34 of the Indian Penal Code.
(3.) Facts leading to these applications in nutshell are that one Akshay Kishor Mahajan is the friend of the informant by the name of Pandit Sudhakar Dhavale. Through Akshay Mahajan, the informant got acquainted with Santosh Banwarilal. The said Santosh Banwarilal misrepresented the informant that he would help the unemployed people in getting employment in Government sector i.e. Railway Department. Therefore, on 19/7/2018, informant paid Rs.1,50,000.00 to Santosh Banwarilal. Again on 21/9/2018, the informant paid Rs.40,000.00 to Santosh Banwarilal for the same cause. Again on 26/9/2018, he paid Rs.1,00,000.00 to Santosh Banwarilal. Informant again paid Rs.30,000.00 to said Santosh Banwarilal on 20/11/2018 and 31/7/2019. In this manner, he paid Rs.3,50,000.00 to Santosh Banwarilal. The informant kept on asking said Santosh Banwarilal as to when the informant would get the call letter. Said Sntosh Banwarilal demanded Rs.5,00,000.00 for being paid to the offcer and Rs.1,50,000.00 to be paid to the clerk and stated that the informant would get the letter of appointment within eight days. Informant paid this amount to Santosh Banwarilal in the presence of Shubham Manoj Shewate and Dinesh Vainath Parswale. Informant again called up Santosh Banwarilal. He told the informant that the offcer had gone on leave for eight days. Thereafter, he waited for eight days and again called up said Santosh Banwarilal but his phone was switched off. Thereafter, he realised that he was cheated by Santosh Banwarilal. Accordingly, he lodged report in the police station.