Aditya S/O Mukesh Tarale vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 15458 Bom

Citation : 2021 Latest Caselaw 15458 Bom
Judgement Date : 27 October, 2021

Bombay High Court

Aditya S/O Mukesh Tarale vs The State Of Maharashtra, Thr. ... on 27 October, 2021

Bench: M.S. Sonak, Pushpa V. Ganediwala

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

                    CRIMINAL APPLICATION (APL) No.1141 OF 2021

(Aditya s/o. Mukesh Tarale Vs. State of Maharashtra, through PSO, PS Sadar, Nagpur and
                                        another)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                              Shri A.P. Thaware, Advocate for the applicant.
                              Shri T.A. Mirza, APP for the respondent No.1.

                               CORAM : M.S. Sonak & Pushpa V. Ganediwala, JJ.

DATE : 27th October, 2021.

1. Heard Shri A.P. Thaware, learned counsel for the applicant and Shri T.A. Mirza, learned Addition Public Prosecutor for the respondent No.1-State.

2. In pursuance of our order dated 21st October, 2021 non-applicant No.2 has been duly served and Pursis to this effect has been filed on 25.10.2021.

3. According to us, the issue raised in this application is entirely covered by the judgment and order dated 16.7.2021 in Criminal Application (APL) No.721/2020. Incidentally, this Criminal Application (APL) No.721/2020 was filed by co-accused and concerns the very same allegations.

4. Therefore, by adopting the reasoning in the judgment and order dated 16.7.2021, we make the rule absolute in terms of prayer clause (a) of this

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application which reads thus follows :

"quash the First Information Report bearing Crime No.241 of 2020 (Anne-

1) registered at non-applicant No.1- Police Station Sadar, Nagpur for the offences punishable under Sections 188, 500 and 505 (1)(b) of the Indian Penal Code, Section 3 of the Epidemic Diseases Act 1897, Section 54 of the Disaster Management Act, 2005 and Section 140 of the Maharashtra Police Act."

5. There shall be no order for costs.

(Pushpa V. Ganediwala,J.) (M.S. Sonak, J.)

Wadode