NARENDRA BHASKARRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition is filed for order, direction to constitute Special Investigation Team (for short, "S.I.T.") and hand over the investigation of in all five crimes registered in two police stations of Jalgaon city to the S.I.T. Criminal Application Nos.1468/2019 and 1469/2019 are filed for permission to intervene in the matter and they are concerned with Crime No.269/2012 registered with Zilla Peth Police Station. Heard both the sides.

(2.) Photo copies of the papers of investigation were made available. The investigating officer has filed reply affidavit and the particulars in respect of the opinion formed on the basis of the material are also there.

(3.) The petitioner is a citizen of Jalgaon city. He was member of a co-operative society and so he is interested in the affairs of Jalgaon District Central Cooperative Bank (hereinafter referred to as "the bank"). It appears that he is mainly interested as against Shri. Suresh Jain who was cabinet minister in Maharashtra Government at the relevant time. It is the case of the petitioner that Shri. Suresh Jain and his associates like Pradeep Raisoni have committed serious economic offences by using the post of Shri. Suresh Jain and by using his influence and they have duped the Jalgaon Municipal Corporation and the bank. It is the case of the petitioner that respondent-investigating agency is not making investigation fairly and due to influence of Shri. Suresh Jain they are doing the exercise of covering up offences to save Shri. Suresh Jain.