NARA CHANDRABABU NAIDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of these separate applications under Sec. 482 of the Code of Criminal Procedure, accused No. 1 and accused no. 16 from Crime No. 67/2010 registered with Dharmabad Police Station District Nanded on 20/7/2010 for the offences punishable under Ss. 353, 324, 332, 336, 337, 504, 506 read with Sec. 109 and Sec. 34 of the Indian Penal code, are seeking quashment of the crime, the charge-sheet and the criminal case.

(2.) At the request of the parties, we have heard both these matters simultaneously and finally.

(3.) The sum and substance of the allegations, as can be discerned are to the effect that both these applicants who are ex Chief Minister and Peoples Representatives along with their associates totalling 66 persons were arrested in connection with Crime No. 64/2010 registered with same police station on 17/7/2010 for the offences punishable under Ss. 143, 188 of the Indian Penal Code and 135 of the Maharashtra Police Act. They were produced before the concerned Magistrate at Dharmabad and were remanded to magisterial custody till 19/7/2010.