KORRA SRINIVAS RAOKRISHNAMURTHY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocates for parties.

(2.) RULE. Rule returnable forthwith by consent.

(3.) IN all these three petitions, the petitioners are seeking the relief in the nature of quashing the first information reports lodged by the respective Seed Inspectors with the Police at the respective Police Stations, amongst other grounds, on the ground that the said reports do not disclose any cognizable offence.