SHEVRAJ JIVARAM GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the petitioners, learned Addl. Public Prosecutor for respondent no.01 and the learned Advocate for respondent no.02.

(2.) Rule. Rule made returnable forthwith. By consent, heard finally.

(3.) Present petition has been filed by the original accused persons for quashing of the first information report lodged against them at the instance of respondent no.02 original informant and the proceedings i.e. the chargesheet filed after investigation of the crime; by invoking powers of this Court under Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure, 197