SAURABH SUNIL REVDANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant is apprehending arrest in CR No. 632/2022 registered with Mahatma Phule Chowk Police Station, Kalyan, which has invoked offences punishable under Sec. 406, 420, 468 read with 34 of the IPC and Sec. 3(1)(r), 3(1)(s) and 3(1)(zc) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act . 1989. . The complaint is lodged by the informant, belonging to scheduled caste, working as a tour operator. He was associated with two other accused persons mentioned in the FIR and as per the complainant, in order to arrange the tour packages, he got the tickets booked from the present Appellant and there was a long standing association between them.

(2.) Since the complainant intended to organize a tour to Thailand, he fixed tour price per head which included the price for the ticket, tourist visa, site seeing and other miscellaneous expenditure. It fixed the overhead expenses as Rs.29,900.00 and the tour was to cater to include 155 customers.

(3.) The accusation in the complaint is to the effect that the Appellant failed to live upto his promise to book the tickets and in fact forwarded some fictitious tickets, to the realisation of the customers, that it did not match with the PNR from the Airlines. When he confronted the Appellant, he guided them towards Chetan Patil and Ashish Dubey, as the persons through whom he was booking the tickets. He even accompanied the complainant to them and when specifically confronted as to why fake PDF of 139 tickets were forwarded, he gave evasive answers.