BHASKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, the applicant seeks an order for quashing and setting aside of First Information Report bearing Crime No. 3073 of 2015 dated 25.03.2015 punishable under Sections 7, 13(1)(d) and 13(2)of the Prevention of Corruption Act, 1988 (hereinafter referred to as 1988 Act), registered with Police Station, Frezarpura, Amravati.

(2.) This Court had issued notice on 17.04.2015 and directed that the charge sheet shall not be filed without its permission. Thereafter, nonapplicant State of Maharashtra has filed reply on 05.05.2015. In this background, we have heard Shri Shashank Manohar with Shri Chauhan, learned counsel for the applicant and Ms. Mehta, learned APP for the nonapplicant finally by issuing Rule and making it returnable forthwith with consent.

(3.) FIR No. 3073 of 2015 has been questioned only on the ground that it is second FIR. This Court is not called upon to find out whether allegations therein support the charge as leveled or not.