RAJKUMAR RAMBILAS BHATTAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. A.B. Mirza, the learned counsel for the petitioners and Mr. S.A. Ashirgade, the learned APP for respondent 1/State.

(2.) The petitioners, who shall be referred to hereinafter as the accused, allegedly prevented the first informant Mr. Suresh Ramchandra Borse, who is a Land Surveyor, from discharging official duties, when the first informant was measuring the agricultural field owned by Mr. Ram Tidke.

(3.) On the basis of report dtd. 18/7/2010 lodged by the first informant, the Hiwarkhed Police Station registered offences punishable under Sec. 186, 341, 434, 504, 506 read with sec. 34 of Indian Penal Code ("IPC").