GIRIDHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing of all these three applications are taken simultaneously and they are disposed of by this common order since they arise out of Crime No.100/2019 registered with Police Station, Ansing, Tah. Washim for an offence punishable under Sections 395, 294, 506 r/w Section 34 of the Indian Penal Code.

(2.) Heard Shri Anand Thakre, learned counsel for applicants in these three applications and Shri M.J. Khan, learned Additional Public Prosecutor for non applicant- State in these three applications.

(3.) Though in the reply, it is not stated by the prosecution about lodging of First Information Report by Gajanan Vishwambhar Musale, the said First Information Report which culminated in registration of Crime No.101/2019 with very same Police Station is placed on record by the applicants in these applications. A perusal of First Information Report in question and First Information Report No.101/2019 would show that both arise out of common incident and counter First Information Reports are lodged.