Bombay High Court
Veenu Suresh Bhandare vs The State Of Maharashtra And Anr on 6 February, 2020
Author: N.R. Borkar
Bench: B.P. Dharmadhikari, N.R. Borkar
45-cri-wp-6183-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 6183 OF 2019
Mrs. Venu S. Bhandare ... Petitioner
V/s.
The State of Maharashtra and anr. ... Respondents
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Mr. S. P. Chaudhari a/w. Mrs. Snehal Chaudhari i/b
Maharashtra Law Associates for the Petitioners.
Smt. A.S. Pai,APP for the Respondent - State.
Ms Kishori V. T. for Respondent No.2.
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CORAM : B.P. DHARMADHIKARI &
N.R. BORKAR, JJ.
DATE : FEBRUARY 6, 2020. P.C. 1] The petitioner and respondent No.1 are present with
their advocate. APP appears for the respondent - State.
2] The petitioner and respondent No.2 are jointly requesting for quashing of charge-sheet which is under section 380 of I.P.C. The complainant - respondent No.2 has tendered afdavit, accordingly.
3] Learned APP states that the investigation was completed and charge-sheet was also fled.
Dinesh Sherla 1/2 ::: Uploaded on - 10/02/2020 ::: Downloaded on - 07/06/2020 19:17:13 :::45-cri-wp-6183-19.doc 4] In this situation, taking overall view of the matter, subject to the petitioner paying amount of Rs.10,000/- to the Police Welfare Fund of State of Maharashtra within two weeks from today, we make Rule absolute in terms of prayer clause
(b).
(N.R. BORKAR, J.) (B.P. DHARMADHIKARI, J.) Dinesh Sherla 2/2 ::: Uploaded on - 10/02/2020 ::: Downloaded on - 07/06/2020 19:17:13 :::