AMGONDA VITHOBA PANDHARE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the Union of India and the learned APP appearing on behalf of the State.

(2.) The petitioner has field this petition under Article 226 of the Constitution of India read with provisions of Section 482 of the Code of Criminal Procedure for quashing the F.I.R. which is registered vide C.R.No.1 of 2010, dated 26.1.2010, which was filed at the instance of respondent No.5 and further proceedings arising out of the said F.I.R. being SCC No.150 of 2010 pending in the Court of the Judicial Magistrate, 1 st Class, Jat, Dist. Sangli.

(3.) Brief facts of the case are as under :-