SUBHASH PRATAPRAO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned advocate for the applicants and the learned A.P.P. for the State.

(2.) CRIMINAL Application No.3859 of 2008 has been filed by the applicant-original accused no.21 and Criminal Application No.3334 of 2008 has been filed by original accused Nos.10 and 14. The applicants are seeking quashing of FIR No.304 of 2008 of Sahkar Nagar Police Station Pune presently being investigated by EOW, Crime Branch, Pune. The learned advocate for the applicants states that as far as applicant Ganesh Konde is concerned, he is not pressing this application and he seeks liberty to file appropriate proceedings at a later stage. Hence, Criminal Application No.3334 of 2008 is being considered only in respect of applicant-Vijay Mukutrao Konde who is original accused no.14.

(3.) APPLICATIONS are disposed of.