BHAGIRATH SHANKAR WANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In both these writ petitions since status of the petitioners, allegations and the complainant being an employer are same, by consent tagged and heard together.

(2.) The prayer of the petitioner, who is employed with Lokmat Newspaper, as Photo Type Setter Key Board Operater, is for quashing of FIR and charge-sheet being Crime No.745 of 2020 for an offence punishable under Ss. 420, 468, 470, 471 of the IPC.

(3.) The case of the prosecution against the petitioner is, petitioner while in the employment of the Lokmat Newspaper was transferred from Sawantwadi to Satara. In the said process of transfer, the petitioner submitted travel bill of Rs.8000.00 issued by Arihant Travels owned by Mr. Mahavir Patil claiming reimbursement of Rs.8000.00. It is claimed that the petitioner made payment of only Rs.4000.00 to one Sunil Shinde in whose Maruti Omni No.MH-09- EM-2708, the petitioner shifted his belonging from Sawantwadi to Satara. As such, the allegations in the complaint are though the petitioner has spent only Rs.4000.00, he fraudulently, cheated the complainant company by claiming amount of Rs.4000.00 extra i.e. total amount of Rs.8000.00 by producing forged receipt.