NIVRUTTI Vs. STATE OF MAHARASHTRA AND OTHERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties and taken up for final disposal at admission stage.

(2.) The petitioner, who is Headmaster of school run by respondent No. 5-Institution, by this writ petition under Article 226 of the Constitution of India and under Section 482 of the Code of Criminal Procedure, seeks quashing of First Information Report bearing Crime No. I-63/ 2016, dated 04.03.2016 registered against him at Shevgaon Police Station, Dist. Ahmednagar, for offences under Sections 7 & 15 of the Prevention of Corruption Act, 1988.

(3.) The facts relevant may be stated as follows: