JALGAON ANJALI ANISH DAMANIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) Both, petition as well as application are filed invoking the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973, to quash and set aside the first information report vide C.R. No. 116 of 2018, registered with Muktainagar Police Station, District Jalgaon, for offences punishable under Section 379, 380, 420, 465, 466, 467, 468, 469, 471, 474, 120B, read with Section 34 of the Indian Penal Code.

(3.) It will not be out of place to mention here that, in Criminal Application No. 1906 of 2018, applicant no.01 was party but later on she decided to argue the matter herself and, therefore, by taking necessary permission, she has filed separate proceedings viz. Criminal Writ Petition No. 1539 of 2018. She intends to invoke the powers of this Court under Article 226 of the Constitution of India as well as powers of this Court under Section 482 of the Code of Criminal Procedure. However, the prayer is same and, therefore, for the convenience, petition as well as application are decided together. Parties who want to get the FIR quashed are addressed as applicants.