TANAJI @ TILLYA DINKAR WALGUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned APP for the State and learned Advocate for the Respondent no.2 waive service.

(2.) The Applicants have preferred this application under Section 482 of the Code of Criminal Procedure, 1973 ('Code') and sought quashing of the proceedings in RCC No.3212 of 2015. The said proceedings are arising out of CR No.32 of 2014 registered with Velha Police Station, Pune Rural. The Second Respondent is the first informant who had lodged the first information report ('FIR') for the offences punishable under Sections 386, 387, 447, 506, 109 read with Section 34 of Indian Penal Code ('IPC'). On the basis of the registration of FIR, investigation was completed by the Police and charge sheet has been filed before the Court of Judicial Magistrate, First Class, Pune.

(3.) Brief facts of the prosecution case are as follows :