KANCHAN ANIL SATPUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sagar Tilak, learned Counsel for the Applicant and Mr. Amit Munde, learned Counsel for the Respondent No.2.

(2.) The challenge in this Criminal Revision Application is to the Order dtd. 25/4/2024 passed by the learned Special Judge, CBI, ACB, Pune below Exhibit-48 in Special Case No. 640/2023. By the impugned Order, the said Application bearing Exhibit-48, filed under Sec. 227 of the Code of Criminal Procedure, 1908 ("Cr.P.C") for discharge from the offence punishable under Ss. 120-B, Sec. 420 of the Indian Penal Code, 1860 ("IPC") and under Sec. 13(2) read with Ss. 13(1)(d) of Prevention of Corruption Act, 1988 by the Applicant i.e. Accused No.6-Mrs. Kanchan Anil Satpute has been rejected.

(3.) It is the main contention of Mr. Tilak, learned Counsel for the Applicant that the Applicant is working as a Teacher and she has been made accused as she is the wife of main accused- Anil Anand Satpute. Learned Counsel submits that the Applicant had advanced loan from time to time to said company and the aggregate amount of loan advanced is of Rs.1.99 Crores. He submits that the amounts which are reflected in the account of Nishad Audio Visuals i.e. the proprietory concern of the Applicant are in fact repayment of the said loan made by M/s Duplex Industries Limited, a company wherein husband of the Applicant- Anil Anand Satpute and father-in-law of the Applicant i.e. Late Anand Vishnu Satpute were the Directors ("Said Company"). He therefore submits that the Applicant is not involved in the crime as alleged and there is no material against the Applicant and therefore, the Applicant be discharged.