PAWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. By consent of the learned Counsel present for the parties, Criminal Applications are taken up for final disposal. Though Non-applicant no.2 in both the application are served, they have chosen to remain absent.

(2.) Both applications have highlighted an issue about total non-application of mind on the part of police officers. Two successive offences have been registered against the applicant - Pawan Pariwale punishable under Sec. 142 of the Maharashtra Police Act, which are sought to be quashed.

(3.) Criminal Application No.500/2022 is to quash the first information report bearing Crime No.780/2021 registered with Paratwada Police Station, District Amravati for offence punishable under Sec. 142 of the Maharashtra Police Act, whilst Criminal Application No.501/2022 is to quash the first information report bearing Crime No.647/2021 registered with Paratwada Police Station, District Amravati for the same offence. Applicant has also prayed for quashing of the related charge sheets arising our of both crimes. It is the contention of the applicant that though the period of externment was over long back, however, without ascertaining the said fact, successive crimes have been registered against him alleging breach of order of externment, which is made punishable under Sec. 142 of the Maharashtra Police Act.