JEEVAN S/O. SUKHLAL JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) The challenge in this application is to the registration of the First Information Report (FIR) dated 02/01/2021 vide Crime No. 1/2021 for the offense punishable under Sec. 307 read with Sec. 34 of the Indian Penal Code (IPC) registered at Pinjar Police Station, Tah. Barshitakli, District Akola inter alia on the ground that the impugned FIR is the second FIR since, concerning the same incident, already FIR dated 29/09/2020 in Crime No. 214/2020 had already been registered at Police Station Shirkhed, District Amravati and the contents of these two FIRs are almost same.