S. S. Shinde, J. - (1.)This application is filed for quashing the proceedings including F.I.R. in Crime No.3056 of 1998 registered against the applicant for offences under section 6 and 8 of the Maharashtra Prevention of Malpractices at University, Board and Other Specified Examinations Act, 1982 with Shivajinagar Police Station, Latur.
(2.)Brief facts as disclosed in the application are as under :-
The Crime No. 3056/1998 came to be registered against the present petitioner at Shivaji Nagar Police Station, Latur. It is the case of the applicant that he is implicated in a false case out of a personal rivalry and enmity by the lecturers who were in inimical terms with him.

(3.)It is further stated that one Shri. Prashant Kamlakar Govindpurkar, resident of Salewadi, Taluka and District Latur, is active politician and President of Chhatra Bharati - student's organisation of Janta Dal Party, lodged a complaint against the applicant and others, stating that the applicant had demanded Rs.2500/- so as to increase the marks in the practical examination of first year M.B.B.S. course on 14.12.2008.