ANURAJ BHIMRAO WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Returnable forthwith.

(2.) HEARD Finally with consent of parties.

(3.) A few facts may be narrated thus - The applicants are the owners of field S.No.17 of mauza Hiwarkhed. Non-applicant no.2 owns a field which adjoins the field of the present applicants. It is alleged that on 27/6/2007, there was a dispute between the applicants and non-applicant no.2 towards construction of hut on a boundary between the two fields. It is also alleged that the applicants abused non-applicant no.2. There was an altercation. Non-applicant no.2 therefore lodged the report with the police on 28/6/2007. The Police, on the basis of this report filed Proceedings under Section 107 of the Code of Criminal Procedure against the applicants as well as non-applicant no.2 after making an enquiry. Subsequent to that, present non-applicant no.2 filed another report on 11th September, 2007 in respect of the incident dated 27/6/2007 once again and the police then registered crime No.3034 of 2007. On account of the registration of this crime, the applicants apprehend arrest and seek to quash the registration of this crime No.3034 of 2007.