BAYAJI KISAN ANDHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, taken up for final heating.

(3.) By the present criminal application filed by the applicants under section 482 of the Code of Criminal Procedure prays that First Information Report bearing Crime No.I-456/2010, dated 16.12.2010, registered under section 420 r/w/ 34 of Indian Penal Code, registered at Pathardi Police Station, District Ahmednagar, be quashed and set aside. After filing present application, interim relief was granted by this Court and the prosecution, the subject of the challenge, in crime No.I - 456/ 2010 dated 16.12.2010 was stayed by order of this court passed on 17.3.2011.