Vinay S/O Ramkrishna Saoji And ... vs State Of Maharashtra, Through ...
2021 Latest Caselaw 4033 Bom

                                                        9 apl 522.15 .jud (2).odt
                                                1/3



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR.

             CRIMINAL APPLICATION (APL) NO.522 OF 2015



  1.              Vinay S/o Ramkrishna Saoji,
                  Aged about 60 yrs.

  2.              Indrajeet S/o Vinay Saoji,
                  Aged about 27 years,
                  Occu. Legal Practitioner,
                  Both 1 and 2 R/o State Bank Road, Mehekar,
                  Tq. Mehekar, Dist. Buldhana            ....APPLICANTS


                                      // VERSUS //


  1.              The State of Maharashtra,
                  Through P.S.O., Mehekar

  2.              Mandakini Bhimrao Kankal,
                  R/o Mehekar, Tq. and Dist
                  Mehekar.                               .... NON-APPLICANTS

  Shri A.M. Ghare, Advocate for the applicants.
  Shri T.A. Mirza, APP for the non-applicant No.1/State.
  Shri Manoj Kariya, Advocate for the non-applicant No.2.
  ___________________________________________________________________

                               CORAM : Z. A. HAQ AND
                                          AMIT B. BORKAR, JJ.

DATE : 04.03.2021.

ORAL JUDGMENT: [PER: AMIT B. BORKAR, J.]

1. By this application under Section 482 of the Code of

Criminal Procedure, the applicants have challenged registration

of the First Information Report No.119/2015 dated 20.06.2015

9 apl 522.15 .jud (2).odt

registered with the non-applicant No.1-Police Station for the

offences punishable under Sections 143, 147, 148, 149, 294,

324, 341, 354, 504, 506 and Sections 3(1)(x) & 3(1)(xi) of the

Scheduled Caste and the Scheduled Tribes (Prevention of

Atrocities) Act, 1989.

2. During pendency of this application, charge-sheet has

been filed against the applicants in the year 2016. Since the

charge-sheet is filed in the year 2016, there is no challenge till

date in the present application. We are not inclined to entertain

present application, which impugns registration of the First

Information Report. However, the applicants will be at liberty to

challenge filing of charge-sheet by way of fresh application.

3. With above clarification, the Criminal Application

stands disposed of.

Criminal Application (APPP) No.954/2017

1. In view of disposal of Criminal Application (APL)

No.522/2015 the instant application praying for grant of early

hearing does not survive, hence, it is disposed of.

                     JUDGE                         JUDGE
  manisha





                                        9 apl 522.15 .jud (2).odt