RANGNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel appearing for the parties.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure seeking to quash Charge-sheet arising out of Crime No.30 of 2021 registered with the Police Station Gondia (Rural), District Gondia, for the offence punishable under Ss. 7 and 12 of the Prevention of Corruption Act, 1988.

(3.) The applicant seeks to invoke inherent powers of this Court, on the premise that the material collected during the course of investigation falls short to make out a prima facie tribal case rather to secure the conviction.