(1.) Both these applications were initially filed for quashing of First Information Report vide Crime No.119/2021 dtd. 14/6/2021 registered with City Police Station, Beed, Tq. and Dist. Beed and later on by way of amendment for quashing of charge sheet i.e. proceedings in Special Case No.184/2024 pending before learned Special Judge, under the Prevention of Corruption Act, Beed.
(2.) It is not in dispute that both applicants are serving in Police Department. Applicant Rajkumar Padvi is presently working as Assistant Police Inspector, however, at the time the First Information Report was lodged against him he was Police Inspector, Anti Corruption Bureau, Beed. Applicant Pradeep Veer is working as Police Constable (Writer) in the office of Anti Corruption Bureau, Beed. Respondent No.3 has lodged said First Information Report against both of them for the offence punishable under Ss. 7 and 12 of the Prevention of Corruption Act, 1988.
(3.) Heard learned Senior Counsel Mr. R.S. Deshmukh instructed by learned Advocate Mr. D.R. Deshmukh for applicant, learned APP Mrs. R.P. Gour for respondent Nos.1 and 2 and learned Advocate Mr. P.M. Nagargoje holding for learned Advocate Mrs. M.V. Narwade for respondent No.3, in both matters.