ARJUN VISHNU KHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the applicant and the learned APP for the State.

(2.) This is an application for pre-arrest bail in connection with CR No.334 of 2023, registered with Hadapsar Police Station, Pune, for the offences punishable under Ss. 406 and 420 read with Sec. 34 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) Co-accused Shailaja Darade is a public servant. She was working as an administrative officer at Pune. Co-accused Dadasaheb Darade, the brother of Shailaja, allegedly made a representation to the first informant and others that her sister would secure employment to the candidates, who were having D.Ed. and B.Ed., as Teachers, and Talathi. Meetings were held in which co-accused Shailaja herself made the representation and induced the first informant and others to part with huge amounts. The first informant gave a sum of Rs.27,00,000.00 to secure employment for his relatives, namely Smt. Pooja Yadav and Smt. Nita Randive, who were having the requisite qualification. As the employment could not be secured the first informant repetitively pursued the matter with co-accused Shailaja and Dadasaheb. Eventually, Dadasaheb executed a document promising to return the said amount. Even a cheque drawn by Dadasaheb was dishonoured on presentation. Thus, the first informant lodged report adverting to the facts that the accused had deceived him and a number of persons.