ANANDA RAO KANTHAMANENI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri V.D. Hon, learned Advocate instructed by Shri V.G. Sakolkar Advocate for the petitioners, Smt.B.R. Khekale, learned A.P.P. for respond ent No. 1 and Shri N.S. Chaudhari, learned Advocate for respondent No. 2.

(2.) Rule. With consent of learned Advo cates for the parties, rule made returnable forthwith and the matter is taken up for fi nal hearing at admission stage.

(3.) This writ petition is filed for quashing and setting aside the First Information Re port dated 5.9.2009 registered with the City Police Station, Shrirampur, District Ahmednagar under C.R. No. 1259 of 2009.