CHUNNILAL MADHO SAKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants have invoked power of this Court under Section 482 of the Code of Criminal Procedure challenging the First Information Report bearing No.29/2014 dated 22.03.2014 registered with the non-applicant No.1-Police Station.

(2.) The non-applicant No.2 had filed the First Information Report with the non-applicant No.1-Police Station on 22.03.2014 alleging that the applicants on 06.02.2014 and 07.02.2014 have committed theft of Sugarcane from the land bearing Gat No.598 admeasuring 1.89 H.R. owned by his wife. The First Information Report therefore, came to be registered against the applicants for offence punishable under Section 379 read with Section 34 of the Indian Penal Code.

(3.) The applicants have challenged the registration of the First Information Report by filing present application and this Court on 25.11.2014 issued Rule and granted interim relief in terms of prayer clause (c) which had effect of restraining the non-applicant No.1 from filing of the charge-sheet without leave of this Court.