V. SELVAPOATHY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In both these petitions, the challenge is common.

(2.) The prayer is for quashing first information report in C.R. No.98 of 2008, registered at M.I.D.C. Police Station, Latur, for offences punishable under sections 420, 406 read with sec. 34 of the Indian Penal Code and charge sheet filed in furtherance thereto.

(3.) Both these petitions were heard at length.