WADGU GHANSHYAM LAROKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application invoking power of this Court under Section 482 of the Code of Criminal Procedure, 1973 ( Cr.P.C .) seeks quashing of First Information Report (FIR) No. 59/2014 under Sections 353 , 186 , 504 , 506 read with 34 of the Indian Penal Code ( IPC ) registered against the applicants.

(2.) It is the case of the applicants that on 13.03.2014, non- applicant no. 2 along with other Police Officials, on the oral directions of the Assistant Commissioner of Police, Lakadganj Zone, Nagpur, entered the house of applicant no. 1 and at that time as per the case of the prosecution, the applicants obstructed the Police Officials while performing their duties. In the FIR there are specific statements attributed to the applicants, which according to the prosecution amount to interference in the investigation. It is also alleged by the prosecution that applicant nos. 2 to 4 tried to physically stop the Police Officials while carrying out their duties and therefore, their names are also included in the FIR. The applicants have challenged the said FIR by filing the present application.

(3.) This Court on 17.09.2014 issued Rule and confirmed ad-interim relief granted on 04.04.2014. The ad-interim relief which was confirmed by the order dated 17.09.2014 was that no coercive steps against applicant nos. 3 and 4.