SUBHASH RAMBHAU KOSALGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent.

(2.) By this application, present applicants are seeking quashing of FIR in connection with Crime No.14/2019 registered with the non-applicant No.1 police station for offence under Sec. 420 read with 34 of the IPC and consequent proceeding arising out of the same bearing chargesheet No.402/2022.

(3.) Applicant No.1 is President of 'Late Rambhau Kosalge Vidyalaya Kala/Vidhnyan Vidyalaya and Kanishta Mahavidyalaya', Pokhari, Taluka Mahagaon (the said college). Applicant No.1 is his wife and and applicant No.3 is his son.