PIRSAHEB LADLESO SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed with the following prayer:

(2.) This application was filed by five applicants. However, the learned counsel appearing for the applicants on 28th January, 2015 sought liberty to withdraw the application of applicant nos. 1 to 4 and accordingly, their application is dismissed as withdrawn. Therefore, adjudication of this application is confined to only applicant no.5 Shabnaj Riyaj Mulla.

(3.) The learned counsel appearing for the applicants invited our attention to the allegations in the First Information Report and other material placed on record and submits that, even if, the allegations in the First Information Report are taken in its entirety, no offence is disclosed. So far, applicant no.5 is concerned, it is submitted that, the applicant is not residing at Hamangaon, Dist. Solapur, however, the applicant is residing far away from the said place. It is further submitted that, the statements of other witnesses are hearsay and cannot be taken into consideration. Therefore, the learned counsel appearing for the applicants submits that, the Application may be allowed.