CHINTAMAN GOVIND CHAKRADEV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioners have prayed for quashing of the F.I.R. being C.R. No.265/2012 registered against them at police station, Nigdi, Pune and the criminal proceedings initiated against them as a result of the said F.I.R.

(2.) On the last date of hearing i.e. 3rd July, 2013, learned counsel for petitioner Nos.1 & 2, upon instructions, made a statement that these petitioners would apply to the trial Court for seeking their discharge from the case and submitted his argument seeking quashing of the F.I.R. and consequently, the criminal proceedings as against the petitioner No.3 only. Accordingly, Rule was issued and petition, with the consent of parties, was heard finally at the stage of admission, as noted in our order passed on 3rd July, 2013.

(3.) Heard Shri Satyavrat Joshi, learned counsel for the petitioners, Mrs. Sonawane, learned A.P.P. for the State and Mr. Vijay Killedar, learned counsel for the respondent No.3.