SHRINIWAS BALIRAM PABBAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Criminal application is filed praying that the F.I.R. dated 21st July, 2000 in connection with Crime No. 75/2000 under section 420 of Indian Penal Code r/w. section 33 of Maharashtra Medical Practitioners Act, 1961 filed in Police Station Degloor, be quashed and set aside and further, the respondents be directed to withdraw the prosecution filed in the Court of Judicial Magistrate, First Class, Degloor on 21.7.2000 in aforesaid crime.

(2.) Background facts of the case are as under.

(3.) On 21st July, 2000, the F.I.R. was lodged against the petitioner, petitioner was arrested and produced before the Court and remanded to M.C.R. The petitioner was released on bail.