PANDHARINATH NARAYAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned counsel for the petitioners, respondent no.2 and learned APP.

(2.) The petitioners herein have invoked the jurisdiction of this court under Article 226 of the Constitution of India and Section 482 of Cr.P.C. to quash the FIR No.22 of 2014 registered against them at Kharghar Police Station under Section 367, 467, 468, 195, 406, 506, 420 and 383 of IPC.

(3.) The petitioner nos. 1, 2 and 3 are attached to Kharghar Police Station as Senior Police Inspector, Police Inspector, and Assistant Police Inspector respectively. Pursuant to the order dated 2.12.2014 passed by the learned Magistrate, 2nd Court, Panvel, on an application filed by the respondent no.2 purported to be under Section 156(3) of Cr.P.C., Crime No.22 of 2014 has been registered against the aforesaid petitioners for offences as stated above. The petitioners have stated that the Magistrate has passed the impugned order on a copy of the letter addressed to various authorities, without there being any complaint filed before the court and without verifying the veracity or the credibility of the allegations. The petitioners have further stated that the application filed by the respondent no.2 contains vague allegations and does not disclose any cognizable offence.