RAVINDRA DAGADU GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Phatate, learned Counsel for the petitioners and Mr. Deokar, learned A.P.P, for the respondent - State.

(2.) This petition is filed for quashing of the Charge-sheet bearing RCC No.1071 of 2024 arising out of F.I.R. No.82 of 2014 registered with Foujdar Chawadi Police Station, Solapur for the offences punishable under Sec. 353, 341, 323, 504, 506 and 34 of the Indian Penal Code.

(3.) Facts of the case in brief are that petitioner No.1 was then the Director of Kai. Sushilatai Gaikwad Bahu-uddeshiy Sanstha, Kegaon, which is a Public Trust. The petitioner No.2 was Office Superintendent and the petitioner No.3 was serving as Accountant at the said Sanstha. Learned Counsel submits that the petitioners were under the impression that it was a Public Trust and hence there was no necessity to pay the Corporation tax. Nevertheless, the petitioners were paying requisite taxes to the Solapur Municipal Corporation (for short "Corporation").