FAKRUDDIN AHMAD LOHAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) This Application is filed by the Applicant praying therein to quash and set aside the First Information Report bearing C.R. No.29 of 2017, registered with Azadnagar Police Station, Dhule for the offence punishable under Section 353 and 506 of the Indian Penal Code.

(3.) Learned counsel for the Applicant submits that none of the ingredients of the alleged offences gets attracted even upon reading the allegations in the First Information Report (for short "FIR") in its entirety. It is submitted that the offence is registered by the police officer stating therein that Applicant entered in the police station and prohibited the informant, who is police official, from discharging her duty as a public servant. It is submitted that one minor girl by name Miss. Momina went to the police station to file complaint against one Raju. It is submitted that Applicant went to the police station to intervene in the matter as per the say of father of said Raju but police officers did not allow him to do so. It is submitted that after registering the First Information by said Momina, the Applicant left the police station. The Applicant has not assaulted and or used any criminal force to deter public servant from discharging his/her duty. The allegations made against the Applicant in the First Information Report are false. The Applicant is falsely implicated in the alleged offence with ulterior motive. Therefore, he submits that the FIR may be quashed.