UTTAM LAHANU JONDHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail in respect of the offence punishable under Ss. 420, 467, 468, 471, 409, 201 read with 34 of the Indian Penal Code (hereafter ' IPC ' for short) registered on 26/06/2019 vide C.R. No.118 of 2019 with Yeola Taluka Police Station, District Nashik.

(3.) The applicant was arrested on 03/05/2022. The applicant is now in custody for 1 year and 4 months. The investigation is complete and the charge-sheet has been filed. The allegations in brief are that the applicant was working as Rojgar Sevak of Village Murmi, Taluka Yeola, District Nashik. The accusation is that the Government of Maharashtra had sanctioned Rs.41.00 Lakhs for various development works during the period 2016-19. There are in all 4 accused. The Sarpanch and an officer of Zilla Parishad are also accused. It is the contention that the accused person did not carry out the developmental work sanctioned by the State government. The responsibility of the applicant was to maintain a wage register of payment to the industrial workers but had no authority to sanction any work. It is the accusation that the applicant had prepared false and fabricated muster roll of labourers.