MANISH RAZZAK TADAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The present proceeding is filed for the relief of quashing First Information Report No.12 of 2018 registered with Adawad Police Station Taluka Chopada Dist. Jalgaon, for the offences punishable under Sections 341 , 143 , 188 , 502 of the Indian Penal Code and under Section 37(1)(3) of the Maharashtra Police Act, 1951. The F.I.R. is given by respondent No.2, Police Officer.

(3.) In the F.I.R., allegations are made by the informant that on 25th February 2018, between 2.00 pm and 7.30 pm, the applicants illegally gathered in-front of Police Station, Adawad, they obstructed the police officers and other employees from entering into the police station, they collected the mob, tried to create fear, terror and when they were asked to disperse, they did not disperse.