Anil Shrnikrao Khadke And Others vs The State Of Maharashtra And Another
2023 Latest Caselaw 12577 Bom

Bombay High Court

Anil Shrnikrao Khadke And Others vs The State Of Maharashtra And Another on 11 December, 2023

Author: R.G. Avachat

Bench: R.G. Avachat

2023:BHC-AUG:25849-DB
                                                                        67-APPLN-3060-23.odt




                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 BENCH AT AURANGABAD

                          CRIMINAL APPLICATION NO. 3060 OF 2023

          1. Anil Shrnikrao Khadke
          2. Pratibha Anil Khadke
          3. Sandeep Shivaji Shinde
          4. Mahesh Raghunath Labade
          5. Shalini Ajinath Shirsat
          6. Nanda Ganeshlal Lahoti
          7. Kalyan Tulsiram Kale                                ..APPLICANTS
                VERSUS
          1. State of Maharashtra
          2. Asaram Rambhau Khole                                ..RESPONDENTS

                                               ....

Mr. S.S. Tope, Advocate for applicants Mr. V.K. Kotecha, A.P.P. for respondent no.1 - State ....

CORAM : R.G. AVACHAT AND SANJAY A. DESHMUKH, JJ DATE : 11th DECEMBER, 2023

PER COURT :

1. The applicants herein are similarly placed with the co-accused,

who have been granted relief by quashing one and the same F.I.R. vide

judgment dated 12th December, 2022. The F.I.R. has been registered at the

instance of Respondent No.2 - informant (deceased). State does not dispute

the applicants to have been similarly placed with the co-accused. On the

ground of parity, the application deserves to be allowed inspite of the fact

that no legal representative of Respondent No.2 - informant (deceased) is

being brought on record.

67-APPLN-3060-23.odt

2. In view of above, criminal application is allowed in terms of prayer

clause (B).

( SANJAY A. DESHMUKH, J. ) ( R.G. AVACHAT, J. ) SSD