Madhav S/O Namdeo Dalvi vs State Of Maharashtra, Through ...
2021 Latest Caselaw 4037 Bom

                                                             9 APL 32.16.jud.odt
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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR.

               CRIMINAL APPLICATION (APL) NO.32 of 2016



  1.              Madhav S/o Namdeo Dalvi,
                  A/o 51 years, Occ: Agriculturist,
                  R/o. D.P. Road, Near Godown Market,
                  Mehkar, Tal: Mehkar,
                  District Buldana                  ....APPLICANT


                                      // VERSUS //


  1.              The State of Maharashtra,
                  Through Police Station, Mehkar
                  Tal: Mehkar, District Buldana

  2.              Indrajeet s/o Vijay Saoji,
                  aged 28 years,
                  Occ: Legal Practitioner,

  3.              Vinay S/o Ramkrishna Saoji,
                  aged 62 years, Occ. Legal Practitioner,
                  Both R/o State Bank Road, Near Renuka
                  Mandir, Mehkar, Tal: Mehkar,
                  District Buldana                .... NON-APPLICANTS

  Shri S.R. Deshpande, Advocate for the applicant.
  Shri T.A. Mirza, APP for the non-applicant No.1/State.
  Shri A.M. Ghare, Advocate for the non-applicant Nos. 2 and 3.
  ___________________________________________________________________

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

DATE : 04.03.2021.

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

9 APL 32.16.jud.odt

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

Criminal Procedure, the applicant has challenged registration of

the First Information Report No.118/2015 dated 20.06.2015

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

offences punishable under Sections 307, 143, 147, 148, 149,

437, 427, 447 and 506 of the Indian Penal Code.

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

been filed against the applicant 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 applicant 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.

                     JUDGE                            JUDGE
  manisha