ZAHID ZAHEER Vs. STATE OF MAHARASHTRA AND ORS

JUDGEMENT

(1.) Both the proceedings are filed under section 482 of Criminal Procedure Code (hereinafter referred to as 'Cr.P.C.' for short) for relief of quashing of F.I.R. No. 417/2017 registered in City Chowk Police Station, Aurangabad for the offences punishable under sections 420, 467, 468, 471 and 34 of Indian Penal Code (hereinafter referred to as 'IPC' for short) and also for the offences punishable under sections 3 and 7 of the Maharashtra Educational Institutions (Prohibition of Capitation Fees) Act, 1987 (hereinafter referred to as 'the Act' for short). Both the sides are heard.

(2.) The applicant of the first proceeding is the Principal of Y.B. Chavan College of Pharmacy, Aurangabad and the college is run by Maulana Azad Educational Trust. The applicant of the second proceeding is working as the Principal of Maulana Azad College of Arts, Commerce and Science, Aurangabad. The applicant of the second proceeding is also the Secretary of the aforesaid institution and the institution runs many colleges. It is minority institution.

(3.) In F.I.R. given against the applicants, one Chisti Habib Ahemad has made allegations against the applicants of the two proceedings and the allegations are as under :-