SHRIRAM SATWAJI JADHAV Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is filed praying therein to quash and set aside the First Information Report lodged by the respondent No. 3 in C.R. No. 85/2003 with Dharmabad Police Station registered under Section 384 of the Indian Penal Code and the proceedings in pursuance of the same. It appears that, this Court on 19th January, 2004 issued Rule and ad-interim relief was granted in terms of prayer clause (C).

(2.) It is case of the petitioner that, he is well educated and working as a lecturer in Lal Bahadur Shastri Mahavidyalaya, Dharmabad. He is also working as a member of the other Organization.

(3.) On 20th May, 2014, a news item was published, therefore, the respondent No. 3 - complainant lodged a complaint against the petitioner. Hence this Petition for quashing the First Information Report.