PRALHAD Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) THE petition is filed to challenge the judgment and order of Criminal Revision No. 69/2010, which was pending before Special Judge, learned Additional Sessions Judge, Latur and also the order made on Exh. 1 in STCC No. 1150/2009, which was pending before Judicial Magistrate, First Class, Latur. The J.M.F.C., Latur has issued process for offence punishable under section 182 of Indian Penal Code against the petitioner and his revision is dismissed by the Sessions Court.

(3.) IT is the case of complainant that present petitioner acted malafidely and on 20.6.2009 he issued show cause notice to the complainant in respect of some bank deposits of Gymkhana of Marathwada Agriculture University, Parbhani. It is contended that he replied to the notice, but the Registrar of the University then directed him to deposit Rs. four lakh and similar order was made against other employee Dr. S.V. More. It is contended that this order is issued by the University through Registrar only due to creation of false record by present petitioner. It is contended that false information was intentionally submitted by the present petitioner to University and then the aforesaid action is taken. He had requested for issuing process against the petitioner for the offences punishable under sections 166, 167, 182, 426, 427 and 500 of Indian Penal Code. The Magistrate issued process only for offence punishable under section 182 of I.P.C. by holding that report was unnecessarily submitted to Registrar by the present petitioner.