ASHISH SHANKARRAO THOOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) All these applications are made by the public servants seeking to quash the First Information Report in Crime No. 365 of 2023 registered with the Wadi Police Station, Nagpur City for the offence punishable under Ss. 120-B, 420, 465, 467, 471 read with Sec. 34 of the Indian Penal Code.

(3.) Some other co-accused against whom the property dispute lies with the informant, have approached this Court in Criminal Writ Petition No.422 of 2023, wherein after considering the submissions, we have passed the interim orders on 21/6/2023, which is placed on record. In said order, we exhaustively dealt with the issue and found that it is exceptional case, wherein the investigation is to be stayed. In such a background, we have considered all these applications.