AKHTAR SALIM Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

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

(2.) This application under Section 482 of the Code of Criminal Procedure is filed for quashing the FIR in Crime No.254/2014 registered with Digras (city) police station.

(3.) According to the applicant vague allegations are made against him in the FIR. It is submitted that allegations are frivolous, baseless and do not attract the provisions of Section 306 of the Indian Penal Code in any case. It is the case of the applicant that he was working as Junior Engineer at Digras-rural area (South) and given additional charge of Digras-urban area from 12/02/2014 till 28/5/2014. At the time of alleged incident Mr. Bhaware was the official in-charge of Digras-urban area and not the applicant. Applicant submits that there was paucity of staff in M.S.E.D.C.L. Digras-urban area. Despite this fact, Vijay Vyawahare was sanctioned leave from time to time.