DNYANESHWAR KRUSHNARAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri R.R.Gour for applicants and learned Additional Public Prosecutor Shri M.K.Pathan for the State. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for parties.

(2.) By this application, under Sec. 482 of the Code of Criminal Procedure, applicants challenge registration of First Information Report No.245/2019 and consequent chargesheet filed by investigating agency.

(3.) During course of hearing, learned counsel for applicants invited our attention to order dtd. 19/7/2019 passed by this Court (Coram : P.N.Deshmukh and Pushpa V.Ganediwala, JJ.) in Criminal Application No.513/2019 filed by owner of applicants wherein this Court had set aside the First Information Report which is the subject matter of the present proceeding.