Bombay High Court
Sameer Ashraf Qureshi vs The State Of Maharashtra And Anr on 21 January, 2020
Author: N.R. Borkar
Bench: B.P. Dharmadhikari, N.R. Borkar
13-cri-apl-1316-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1316 OF 2018
Sameer A. Qureshi ... Applicant
V/s.
The State of Maharashtra and anr. ... Respondents
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Mr. P.V. Vare for the Applicant.
Smt. Aruna S. Pai, APP for the Respondent - State.
Mr. Angre for Respondent No.2.
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CORAM : B.P. DHARMADHIKARI &
N.R. BORKAR, JJ.
DATE : JANUARY 21, 2020.
P.C. 1] The applicant has approached this Court for quashing FIR registered under sections 307 of IPC in the year 2016.
2] Respondent No.2 is Estate Agent and his brother by name Arif is the victim.
3] We have seen medical report of injuries on Arif. Four stab wounds are found to be serious and grievous by Doctor.
4] The applicant has also produced joint afdavit of the complainant and victim Arif. They are present and are giving Dinesh Sherla 1/2 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 23/01/2020 20:54:28 ::: 13-cri-apl-1316-18.doc no objection.
5] Learned APP, upon instructions, states that the ofence under section 379 of IPC is also registered against the applicant Sameer.
6] On basis of FIR, charge-sheet has been fled and thereafter Sessions Case No. 9 of 2017 has also been registered and is pending.
7] Taking into account the nature of injuries and antecedents of the applicant, we are not inclined to intervene in extraordinary jurisdiction. The petition is dismissed.
(N.R. BORKAR, J.) (B.P. DHARMADHIKARI, J.) Dinesh Sherla 2/2 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 23/01/2020 20:54:28 :::