SHIVAJI MARUTI KARANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule in both the Criminal Writ Petitions. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.

(2.) Both the Writ Petitions arise from the counter cases filed by the Petitioners in both the Petitions against each other. It appears that the said FIRs lodged by the Petitioners against each other on account of business rivalry.

(3.) In so far as FIR No.576 of 2020 dtd. 03/11/2020 is concerned, the same has been filed by Petitioner No.5 in Writ Petition No. 517 of 2021 viz. Sunil Maruti Karande against the Petitioners in Writ Petition No.520 of 2021 with Talegaon Dabhade Police Station for the offences punishable under Ss. 326, 452, 338, 504, 506 r/w 34 of the Indian Penal Code.