SANTOSH SAMBHAJI MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of parties. Learned APP waives for the Respondent State. Learned Counsel for Respondent No.2 waives for the Respondent No.2.

(2.) The Petitioner has been arraigned as an accused in FIR bearing C.R. No.457 of 2018, registered with the Akluj Police Station, District Solapur, for the alleged offences punishable under Ss. 384 , 342 , 506 of the Indian Penal Code and Ss. 33 and 34 of the Maharashtra Money Lending (Registration) Act, 2014, lodged at the instance of the Respondent No.2. The Petitioner seeks quashing of the said FIR.

(3.) Heard Mr. Kuldeep Patil, learned Counsel for the Petitioner, Smt. A.S. Pai, learned GP, for the Respondent State and Mr. Nikhil Hire, learned Counsel for Respondent No.2.