SUBHASH KANTILAL PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of learned Advocates for the respective parties, taken up for final hearing.

(2.) By way of this Petition filed under Article 226 of the Constitution of India the Petitioner seeks to quash and set aside C.R.No.1256 of 2019 filed with Mhalunge Police Chowki, Chakan, District-Pune under Ss. 7, 7-A, 12 of the Prevention of Corruption Act, 1988 and Ss. 279, 336 and 338 of the Indian Penal Code.

(3.) Learned Advocate for the Petitioner, contends that, the present FIR has been filed on 27/9/2019 by the Respondent No. 4 against Mr. Bhanudas Annasaheb Jadhav, Senior Police Inspector at Mhalunge Police Chowki, Mr Ajay Bhapkar and one unknown person. The crux of the allegations against the accused in the FIR are that, Mr. Bhanudas Annasaheb Jadhav demanded a bribe of Rs.10.00 Lakhs from the Respondent No.4 to file a favorable report in FIR No. 1010 of 2019. The FIR No. 1010 of 2019, was filed by Mr. Manish Sham Rangwani against the Respondent No.4 and others for offences punishable under Ss. 420,465,467,468,471 read with 34 of the Indian Penal Code.