Bombay High Court
Chetan S/O Ramkrushna Ghate vs The State Of Maharashtra Thr. Pso ... on 8 April, 2024
Author: Vinay Joshi
Bench: Vinay Joshi
1 914.apl.578.24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO. 578/2024
Chetan s/o. Ramkrushna Ghate Vs. State of Maharashtra and 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. S. B. Raut, Advocate for Applicant.
Mr. S. A. Ashirgade, A.P.P. for Non-applicant/State.
CORAM : VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.
DATED : 08/04/2024.
. Heard.
2. This is an application seeking to quash First Information Report in Crime No.512/2023 registered with Police Station Imamwada, District Nagpur for the offence punishable under Section 377 of the Indian Penal Code, 1860.
3. The applicant is the husband of the informant lady. It is submitted that the matrimonial dispute is pending in Civil Court. According to the applicant, to pressurize him, the informant has lodged false report against the applicant.
4. Issue notice to the non-applicants, returnable after six weeks.
5. Learned A.P.P. waives service of notice for non- applicant/State.
6. In the meantime, the investigation may go on, but charge-sheet shall not be filed without obtaining leave of this Court.
(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Signed by: Mrs. R.M. MANDADE RGurnule Designation: PA To Honourable Judge Date: 08/04/2024 17:38:13