GOVINDA RAMAJI WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally with the consent of learned Counsel for the parties.

(2.) The Applicant has approached this Hon'ble Court by filing the present application under Sec. 482 of the Code of Criminal Procedure, 1973, seeking quashing of the First Information Report No. 0742/2023, dtd. 4/12/2023, registered at Police Station Sadar, Nagpur City, for offences punishable under Ss. 420, 465, 467, 468, 471 read with Sec. 120(B) of the Indian Penal Code, 1860, as also, Regular Criminal Case No. 1252/2024, pending before the learned Judicial Magistrate First Class, Nagpur City.

(3.) As per the case of Non-Applicant No. 2, and in accordance with the contents of the First Information Report, dtd. 4/12/2023 Non-Applicant No. 2 was looking for a land to expand his business. In September 2020, one Krishna Thote, known to Non-Applicant No. 2 for nearly ten years, informed him that Govinda Waghmare could arrange NMC/NIT land on lease. Thereafter, Thote arranged a meeting with one Munna Yadav, who, along with Thote, introduced Non-Applicant No. 2 to Govinda Waghmare.