MAHADEORAO UTTAMRAO RAJURKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally.

(2.) This application under Section 482 of the Code of Criminal Procedure was initially filed to challenge the First Information Report, bearing FIR No.406 of 2017 registered with Police Station Rajapeth, Amravati for an offence punishable under Section 420 of the Indian Penal Code, in which the applicants were shown as accused. The offence was registered in view of the report lodged by the non-applicant No.2. During the pendency of this application, the Police Station Officer, Rajapeth completed the entire investigation and filed final report No.599 of 2018.

(3.) In view of the aforesaid final report, the applicants filed an application for amendment, praying for quashing the final report. The amendment was allowed on 04.03.2019 and accordingly the pleadings as well as the prayer clause were amended suitably by the applicants. By amending the application, the applicants also challenged the final report No.599 of 2018 together with consequential proceeding registered vide Criminal Case No. 1167 of 2018 on the file of the learned Judicial Magistrate First Class, Court No.10, Amravati.