SATISH BALASAHEB KELGANDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of both the sides, the matter is heard finally.

(2.) This is an application under Section 482 of the Criminal Procedure Code (hereinafter referred to as 'Cr.P.C.) for quashing and setting aside Crime No.II-176 of 2015 registered with Tophkhana Police Station, District Ahmednagar for the offences punishable under Sections 7 and 15 of the Prevention of Corruption Act, 1988.

(3.) Shortly stated the prosecution case as can be made out from the FIR is to the effect that the applicant was serving as a Quality Control Inspector in the office of District Superintendent of Agricultural, Ahmednagar. Respondent No.3 was a Regional Manager of a private company by name F.M.C. India Pvt. Ltd., Banglore which manufactures pesticides, at its Branch at Sangamner. The company was manufacturing and selling pesticide by commercial name 'Dermet'. It is alleged that under the pretext that the pesticide was not being dispensed according to the norms, the applicant allegedly demanded an amount of Rs.15,000/- by way of gratification for not obstructing its distribution and sale in Ahmednagar District. Respondent No.3 contacted Respondent No.2 who was the Deputy Superintendent of Anti Corruption Bureau posted at Ahmednagar.