FIROZ KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri A.A.Syed for applicants and learned Additional Public Prosecutor Shri M.K.Pathan for the non-applicant/State. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel appearing for parties.

(2.) By this application, under Sec. 482 of the Code of Criminal Procedure, applicant Nos.1 to 7, who are accused, and applicant No.8, who is complainant, pray for quashing of criminal proceeding arising out of Crime No.80/2013 pending before learned Judicial Magistrate First Class, Patur as RCC No.191/2014 registered with non-applicant -Patur Police Station, Akola for offences punishable under Ss. 143, 147, 395, 341, 504, and 506 of the Indian Penal Code.

(3.) The First Information Report came to be registered against applicant Nos.1 to 7 with allegations that they threw chilly powder in eyes of applicant No.8, spilled liquid on his private part, and also applicant No.1 snatched Rs.20,000.00 from pocket of applicant No.8. Investigating agency carried out investigation and recorded statements of eyewitnesses. After completion of investigation, the investigating agency filed chargesheet against applicant Nos.1 to 7.