DILIP UTTAM LOMATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for parties at admission stage.

(2.) The applicant moved the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) for the relief to quash and set aside the First Information Report (FIR) bearing Crime No. 168 of 2018 registered under Sec. 354 of the Indian Penal Code (IPC) with the Bembali Police Station, District Osmanabad as well as the criminal proceeding initiated on the basis of aforesaid FIR bearing Regular Criminal Case No. 142 of 2019 (The State Versus Dilip) pending before the learned Judicial Magistrate, First Class, Osmanabad.

(3.) Precisely stated the facts of the case are that the applicant was employed as an Headmaster in the educational institution known as "Shri. Sant Dnyaneshwar Prathmik Ashram School", at village Umregavhan, Taluka and District Osmanabad. The respondent No.2 Smt. Vaishali Umakantrao Patil was also attached to the said Ashram School as Assistant Teacher since year 2004. There were in all 229 students studying in the school from Ist standard to VIIth standard. It has been alleged that the medical bill of the respondent Smt. Vaishali Patil and her leave allowances bill for the period 2015 and 2016 were pending before the school authority.