BALIRAM PANDUSINGH RATHOD Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally by consent of the learned counsels appearing for the parties.

(2.) The challenge in this application is to the First Information Report (F.I.R.) No. 927 dated 25-11-2017 registered against the applicant in Police Station, Frezarpura, Amravati for the offences punishable under Sections 186 and 353 of the Indian Penal Code.

(3.) The applicant is a Police Officer who retired from service with effect from 31-7-2017. As per the complaint in writing dated 24- 11-2017, the applicant approached the establishment department of the Office of the Police Commissioner, Amravati and made enquiries about his service details published by certain persons in the office. It is alleged against him that he has obstructed the public servants in discharge of their duties/public functions. The offences are registered against him under Section 186 and 353 of the Indian Penal Code.