EKNATH Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the learned Counsel for the parties finally by consent. The present two petitions have been filed by two accused for quashing FIR bearing No. 73/2014 for the offences punishable under Sections 120-B, 409, 420, 500 and 34 of the Indian Penal Code.

(2.) The petitioner in Writ Petition No. 594/14 is Manager of one JagdambaNagri Sahakari Pat Sanstha Limited, Amdapur, whereas the applicant in Criminal Application (APL) No. 476/14 is working as Talathi, Amdapur Division-3.

(3.) The State of Maharashtra had formulated a scheme vide Government Resolution dated 20.3.2014 for providing assistance to the agriculturists, who have suffered huge losses on account of natural calamity. It appears that the said scheme was to be implemented through the Collectors of the respective districts. Clause 5 of the said G.R. specifically provides that the subsidy would not be given in cash and has to be deposited in Savings Account of the beneficiary.