SACHIN CHANDRAMANI WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties. Admit. Heard finally by consent.

(2.) By this application, the present applicant is seeking quashing of FIR in connection with Crime No.29/2018 registered with non-applicant No.1 police station for offences under Ss. 7, 12, and 15 of the Prevention of Corruption Act, 1988 (the P.C.Act) and consequent proceedings arising out of the same bearing Final Report No.111/2023 and ACB Case No.128/2023 pending before learned Special Court, District Judge-III, Akola.

(3.) Brief facts for disposal of the application are as under: