Bombay High Court
Sushant S/O Kiran Ghate vs The State Of Maharashtra Thr. Pso Ps ... on 6 May, 2024
Author: Vinay Joshi
Bench: Vinay Joshi
1 14 apl 608.24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO. 608/2024
(Sushant s/o Kiran Ghate Vs. State of Maharashtra & anr.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. Y.P. Bage, Advocate for applicant.
Mr. S. Bissa, APP for non-applicant No.1.
CORAM: VINAY JOSHI AND
MRS. VRUSHALI V. JOSHI, JJ.
DATED : 06/05/2024.
Heard.
2. This is an application seeking to quash First Information Report vide Crime No. 228/2023 registered with Police Station Korpana, Dist. Chandrapur for the offence punishable under Section 109 of the Indian Penal Code, Section 12A of the Maharashtra Prevention of Gambling Act.
3. It is applicant's contention that he was not present at the time of trap, but merely on the statement of co-accused, he has been implicating.
4. Issue notice to the non-applicants returnable after eight weeks. The learned APP waives service of notice for non-applicant No.1.
5. In the meantime, investigation may go on, but charge-sheet shall not be filed without obtaining leave of this Court against the present applicant.
(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Signed by: Mr. J. B.Gohane Gohane Designation: PA To Honourable Judge Date: 08/05/2024 12:35:02