LAWS(BOM)-2017-9-177

MUKESH KUMAR GODARA Vs. STATE OF MAHARASHTRA, THROUGH POLICE INSPECTOR, BEGUMPURA POLICE STATION, AURANGABAD

Decided On September 21, 2017
Mukesh Kumar Godara Appellant
V/S
State Of Maharashtra, Through Police Inspector, Begumpura Police Station, Aurangabad Respondents

JUDGEMENT

(1.) This Petition is filed praying therein to quash and set aside the First Information Report bearing Crime No.I80 of 2014 registered with Begamupra police station, Aurangabad for the offence punishable under Section 354D(2) of the Indian Penal Code.

(2.) It is the case of the Petitioner that he is working as Branch Manager with the Bank of Maharashtra, Umberkhed Branch, TqChalisgaon, DistJalgaon since 28th October, 2013. In the capacity of the Manager, the Petitioner received phone call from the firm which is being run in the name and style as "Sign N Quality", Aurangabad, which provides sign boards to the said Bank. The said firm claimed that they are having tieup with the said bank in respect of supply of sign boards. Since the Petitioner was having power and authority to place such order, the Petitioner placed the order of sign boards which were subsequently delivered at the Branch at Umberkhed.

(3.) It was alleged in the F.I.R. that the informant is working with the said firm since last five years on the position of senior telecalling assistant. As a part of her duty, she made a phone call on 21st May, 2014 at about 4.48 p.m. from her cell No.8237050250 on the land line Number of the said Branch bearing No.02589240224. After making the phone call, the informant asked for the payment of the arrears of the bill which was pending since long. It is alleged that at that time the Petitioner/accused stalked the informant and used filthy language. Not only this, the Petitioner/accused also tried to seek the sexual favour from the informant. Thereafter the said lady also made the phone call. At that time, as per the version of the informant, the phone was picked up by person namely Deshmukh and he replied that they have not placed any such order and the signature appearing on the stamp is false and forged one. On the basis of said allegations, the F.I.R. in question seems to have been lodged with Begampura police station for the above referred offence.