DNYANOBA LAXMAN TIDKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BOTH these applications have been filed by the applicants in the same crime seeking quashing of the first information report, registered against them under Sections 306 r/w 34 of the Indian Penal Code and under Section 32 (b) of the Bombay Money Lenders Act. Both these applications are, therefore, decided by this common judgment.

(2.) HENCE , the applications are admitted and heard forthwith.

(3.) IT further appears that one of the accused namely Tushar Mahadeorao Arsul had filed Criminal Application No. 3683 of 2012 which was allowed by the Division Bench of this Court by judgment, dated 26.11.2012. The Division Bench quashed and set aside the first information report and the consequent registration of the offence on the ground that the contents of the first information report, even if accepted as true, do not prima facie, disclose the commission of the offence.