VIKAS NARAYAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By invoking the inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, the applicants have prayed for quashment of the FIR as well as the proceedings against them.

(2.) The FIR came to be lodged at the behest of respondent No.2 vide Crime No.43 of 2021 on 3/3/2021 with Bodwad Police Station, Dist. Jalgaon for the ofences punishable under Ss. 354, 448, 327, 147, 149, 143, 323, 504, 506 of Indian Penal Code and under Sec. 135 of the Maharashtra Police Act. After the investigation is over, the charge-sheet came to be fled.

(3.) Heard learned Advocate Mr. Rohit Patwardhan holding for learned Advocate Mr. Satej S. Jadhav, learned APP Mr. S. D. Ghayal for respondent No.1 - State and learned Advocate Mr. Navin S. Shah holding for learned Advocate Mr. S. S. Patil for respondent No.2.