STATE OF MAHARASHTRA Vs. SHASHIKANT

JUDGEMENT

(1.) The State of Maharashtra has approached this Court being aggrieved by the order passed by the learned Judicial Magistrate, First Class, Nagpur in Misc. Criminal Application No. 683 of 2013, dated 30th March, 2013, thereby directing investigation to be conducted as per the provisions of Section 156(3) of the Code of Criminal Procedure on a complaint filed by respondent herein. Since during the pendency of the present application, First Information Report came to be registered by Police Station, Dhantoli Nagpur, the application has been amended so as to raise the challenge to the registration of the said First Information Report. Consequently, the State has also prayed for quashing and setting aside the First Information Report.

(2.) The facts, in brief, giving rise to the present application arises as under.

(3.) Being aggrieved thereby, the State has approached this Court for invoking extra ordinary jurisdiction of this Court under Section 482 of the Code of Criminal Procedure. Subsequently, since the First Information Report is also registered by Dhantoli Police Station, the application has been amended and the prayer for quashing the same has also been made.