Sayyad Imran Sayyad Jamir vs State Of Maharashtra, Through Its ...
2016 Latest Caselaw 4677 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY, 




                                                                                                        
                            NAGPUR BENCH, NAGPUR

                               CRIMINAL APPLICATION (APL) No.830 OF 2015




                                                                                                       
    Sayyad Imran Sayyad Jamir,
    Aged about 31 years, Occu. Service, 
    R/o Vasant Nagar, Manora, 
    Tah.Manora, Dist. Washim.         ....                                                                            ...                     Applicant.




                                                                                 
                                                ..Versus..

    1.  State of Maharashtra,
                                                    
        through its Police Station Officer, 
        Manora, Dist. Washim.    
                                                   
    2.  Mujibur Raheman s/o Gulsher Khan,
        Aged about 36 years, Occu. Service, 
        R/o Vasant Nagar, Manora, 
           


        Tah. Manora, Dist. Washim.       ...                                                                          ...      Respondents.
        



    .......................................................................................................................................................
    Mr. Kariya Advocate  for applicant.
    Mr. Thakare,  APP for non-applicant no. 1.
    Mr. Mandape, advocate for non-applicant no. 2. 





    .......................................................................................................................................................


                                                CORAM                  :  B.R. GAVAI AND V.M. DESHPANDE, 
                                                                                                         JJ.

                                                DATE                   :  12 th
                                                                                 August, 2016.





    JUDGMENT (Per B.R. Gavai, J.)

Rule. Rule made returnable forthwith. Heard finally by consent of

learned counsel appearing for the parties.

2. The applicant has approached this Court for quashing and setting

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aside the charge sheet 32/2014 arising out of FIR No. 20/2014, for the

offences punishable under sections 353, 332, 294, 506(B) and 427 of the

Indian Penal Code.

3. The applicant and the respondent no. 2 are teachers working in

the Daud Kasam Langha Urdu Primary School, Manora. The Respondent no. 2

is the headmaster whereas applicant no. 1 is an assistant teacher. Perusal of

FIR would reveal that a quarrel took place between them and the respondent

no. 2 in the said quarrel said to have assaulted the applicant with Nilkamal

chair.

4. The applicant as well as the respondent no.2 are present in this

court. They are identified by their respective counsels. They state that the

matter is amicably settled between the parties. It is stated that the FIR was

lodged in heat of anger. It is further submitted that an affidavit is also placed

on record by the respondent no.2.

5. In that view of the matter, as public interest is not involved in the

matter, we are inclined to allow the application.

The Criminal Applicastion is allowed. Rule is made absolute in

terms of prayer clause (i).

                                JUDGE                                JUDGE 

                                                                                               .....3/-




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    Hirekhan




                                                                   
                                                                  
                                               CERTIFICATE




                                                      

I certify that this Judgment uploaded is a true and correct copy of original signed Judgment.

Uploaded by : R.B. Hirekhan. Uploaded on : 16/8/2016.

P.A.

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