PRASHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally, with the consent of the parties.

(2.) We have heard the extensive submissions of the learned Advocate for the petitioners, the learned Prosecutor on behalf of the State and the learned Advocate on behalf of respondent no.2-informant.

(3.) After an extensive hearing and upon going through the record, threadbare, we expressed our view to the petitioners that, we are not convinced in entertaining this Petition, for quashing of the F.I.R. under section 482 of the Code of Criminal Procedure (In short, "the Cr.P.C."), and that he may take instructions, as to whether the petitioners desire to withdraw this Petition, since a reasoned order would attract certain observations. The learned Advocate for the petitioners submits, on instructions, that the petitioners desire an order from this Court.