ANIRUDDHA GANESH PATHAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed with prayer to quash the F.I.R. dated 15-5-2008 lodged with non-applicant No.1 vide Crime No.229/2008 for the offence punishable under Sections 353, 186, 294 and 506 along with Chapter Proceeding No.130/08 under Sections 107 and 116 (3) of Cr.P.C. and so also the Chargesheet No. 280/2009 pending before the Judicial Magistrate First Class, Court No.1, Akola arising out of Crime No.229/2008.

(2.) Background facts of the case as disclosed in the application are as under :-

(3.) The applicant's father namely, Shri Ganesh Pathak was a District Government Pleader in Akola for about ten years. A report was lodged against him on 12th February, 2008, by one Ruby @ Urvashi Rajendra Thada, on the basis of which offence under Sections 120(B), 376, 363, 365, 342, 307, 323, 506 r/w Section 34 of the Indian Penal Code was registered against the father of the applicant. The father of the applicant had, therefore, moved the Hon'ble High Court for anticipatory bail, which was rejected and had further moved the Hon'ble Apex Court for anticipatory bail. The father of the applicant was pursuing all the remedies available to him under the law.