BALIRAM BHASKARRAO SHINDE Vs. MURLIDHAR EKNATH RISHIPATHAK

JUDGEMENT

(1.) Rule.

(2.) By this Petition, filed under Article 226 of the Constitution of India read with Sec. 482 of the Criminal Procedure Code, Petitioner an ex- Army Officer seeks quashing of the FIR/C.R.No.1264/2020 dtd. 4/10/2020 registered with Chandan Nagar Police Station, Pune, under Sec. 304 (Part II) of the Indian Penal Code.

(3.) By Order dtd. 2/2/2021, this Court issued notice to the Respondent and further issued directions that, the charge-sheet should not be filed without seeking leave of this Court. The ad- interim relief has been continued from time to time by Orders of this Court.