BISAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application under Section 482 of Code of Criminal Procedure, the applicants have prayed that the First Information Report registered against them vide Crime No. 96 of 2019 for the offences punishable under Section 379 read with Section 34 of Indian Penal Code, be quashed. According to the applicants, lodging of the report by the informant is due to misunderstanding.

(2.) Learned APP on instructions submitted that the investigation is complete and the Investigating Officer has not found any substance in the report lodged against the applicants. It is stated that the Investigating Agency will be filling application under Section 169 of Code of Criminal Procedure accordingly.

(3.) Accpeting the statement made on behalf of the non-applicant/Investigating Agency and as nothing survives for adjudication, the Criminal Application is disposed.