NANDKISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri J.M.Gandhi for the applicant and learned APP Shri N.B.Jawade for the State. Admit. Heard finally by consent.

(2.) By this application, the applicant seeks quashing of the FIR in connection with Crime No.0003/2025 registered for offence under Sec. 7 of the Prevention of Corruption Act, 1988 (the P.C.Act).

(3.) The applicant is working in the field of providing Intelligence Security as well as Labour Services in the name and style as M/s.Abhijeet Intelligence Security and Labour Supplier having its office at F/4, MIG Colony, Tukdoji Square, Manewada Road, Nagpur. The applicant participated into the tender process floated by various departments in the State of Maharashtra and submitted his bids and various other Tenderers also submitted their bids and whoever he is found eligible and beneficial, he provides services as per requirement of the Government or the Semi Government Organizations subject to terms and conditions duly agreed between parties. He does not fall at all within category of public servant as provided under Sec. 2(28) of the BNS, 2023 as well as under Sec. 2 of the P.C.Act.