ROHAN TUKARAM @ APPASAHEB KALE Vs. SOMNATH HARIBHAU KOLI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and the petition is taken up for final disposal. Learned A.P.P waives notice on behalf of the respondent No.2- State.

(3.) By this petition, preferred under Article 226 of the Constitution of India and under sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C"), the petitioner seeks quashing of the First Information Report (For short "F.I.R") registered vide C.R. No.0520 of 2021 with the Akluj Police Station, Solapur for the alleged offence punishable under sec. 3 of the Official Secrets Act, 1923 and consequently the chargesheet bearing No.157 of 2021 dtd. 12/8/2021.