PANDURANG MALHARI KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicants are accused in Criminal Case No.1077/04 before the Chief Judicial Magistrate, Akola.

(2.) By this application under Section 482 of Cr.P.C. the applicants challenge the criminal proceedings initiated against them. Respondent has filed charge sheet against the applicants under Sections 409,420,467,468,471 and 477-A of Indian Penal Code.

(3.) According to Mr.Deshpande, learned counsel for applicants, the applicants are not public servants and as such, Sections 409 and 477-A of the Indian Penal Code are not attracted against the applicants. He further submitted that none of other Sections namely 420, 467, 468 and 471 of I.P.C. are attracted against the applicants since there is absolutely no material even to implicate, prima facie, the applicants.