SWAPNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The proceeding is filed for relief of quashing of FIR No.11 of 2020 dated 8th January, 2020, registered with Satara Police Station, District Aurangabad, for the offences punishable under Sections 392 read with 34 of the Indian Penal Code.

(3.) This Court has carefully gone through the FIR. It appears that the present Applicants had intercepted one motorcycle of young boy and girl and they had questioned as to whey they had come towards that side. Allegations are made that the Applicants then snatched cash amount of Rs.15,000/- and one ATM card. FIR was given on the same day.