LANKESH NETAJI LONDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present application, the applicant prayed to quash and set aside First Information Report registered vide Crime No. 71/2015 by the respondent no. 1 for the offences punishable under Sections 376 and 506 of the Indian Penal Code on the report of the respondent no. 2.

(2.) It is submitted that the respondent no. 2 lodged a false report against the applicant. Prima facie, no offence is committed by the applicant, hence prayed to quash and set aside the FIR registered vide Crime No. 71/2015 by Police Station, Gadchiroli.

(3.) Respondent no. 2 remain absent though served. Respondent no. 1 Police Station, Gadchiroli filed reply and submitted that as per the report, crime was registered against the applicant.