SUMEET MARUTI PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. With the consent of learned counsel for the parties, this petition is heard finally at the stage of admission. By this petition under Article 226 of the Constitution of India, the petitioners, who are accused in Crime No. 176 of 2012 under section 363, 366 read with 34 of I.P.C. pray for quashing of the first information report on the ground that a perusal of the first information report does not disclose the commission of any cognizable offence.

(2.) A first information report against the petitioners came to be lodged on 30th October, 2012 on the basis of which an offence vide Crime No. 176 of 2012 for offence punishable under section 363 and 366 read with 34 of I.P.C. was registered.

(3.) The allegations in the first information report against the petitioners were that petitioners had kidnapped Supriya Bhagwan Karankal, daughter of the first informant and accordingly the aforesaid offences came to be registered.