SHRIKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Criminal Application is admitted and heard finally with the consent of learned Counsel for the respective parties.

(2.) The applicant has challenged Charge Sheet No.73 of 2013, dt.7.6.2013 filed by Police Station, Hudkeshwar, Nagpur against him for the offences punishable under Sections 468, 471, 420 r/w. Section 34 of the Indian Penal Code and prayed to quash Regular Criminal Case No.1727 of 2013 pending before the Judicial Magistrate, First Class, Corporation Court, Nagpur.

(3.) It is submitted that complainant Vinayak Chandrabhanji Waikar lodged report with respondent no.1/Police Station, Hudkeshwar on 9.4.2013 against four persons namely Gagan Keshav Rahangadale, Vidyasagar Raut, Keshav Sadhashiv Rahangadale and the present applicant. On the basis of said report, crime is registered against the applicant and others.