GHANSHYAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application has been filed invoking the inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure (for short, 'Cr.P.C.') for quashing the First Information Report (FIR) vide Crime No.47/2015 registered with Sadar Police Station, District Nagpur on 7/2/2015 for the offences punishable under Ss. 420, 468, 471 read with Sec. 34 of the Indian Penal Code (for short, "IPC"). The interesting point to be noted is that the applicant himself is the informant.

(2.) Heard learned Advocate appearing for the applicant and learned Additional Public Prosecutor for nonapplicant.

(3.) It has been vehemently submitted on behalf of the applicant that the applicant had initially lodged report with Hudkeshwar Police Station for the offence. The said report was then transferred to Sadar Police Station, but no investigation was carried out and according to the applicant FIR was not registered.