Bombay High Court
Suhas Dwarkanath Kande vs The State Of Maharashtra And Anr on 6 March, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
Vishal P 1/2 24-wp-1032-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.1032 OF 2019
Suhas Dwarkanath Kande ... Petitioner
V/s.
The State of Maharashtra and Anr. ... Respondents
Mr. Aniket Nikam I/b. Mr. Vivek Arote, for the Petitioner
Mr. K.V. Saste, APP for the Respondent No. 1-State.
Mr. Rohan Mahadik I/b. Juris Partners, for Respondent No. 2.
CORAM : B. P. DHARMADHIKARI AND
REVATI MOHITE DERE, JJ.
DATE : 6th MARCH 2019. P.C.: . The Petitioner and Respondent No. 2 are jointly requesting the
Court to quash the First Information Report which is under Sections 452, 447, 427, 143, 147, 149, 504 and 506 of Indian Penal Code.
2. Learned APP has pointed that along with the Petitioner, there are two more persons as co-accused in said First Information Report. He also pointed out the antecedents of Petitioner. It appears that he was accused at least in four matters. The offence alleged were under Sections 454, 380, 427 read with Section 34 of Indian Penal Code or Sections 307, 143, 147 of Indian Penal Code or Sections 420, 407, 468, ::: Uploaded on - 08/03/2019 ::: Downloaded on - 14/03/2019 00:12:56 ::: Vishal P 2/2 24-wp-1032-2019.doc 467, 471 read with 34 of Indian Penal Code. In fourth office Sections involved were Sections 452 and 406 of Indian Penal Code with Section 3 read with 25 of Arms Act. In fifth offence registered vide 108 of 2017 Sections involved are 386 and 506 read with 34 of Indian Penal Code.
3. Learned counsel for the Petitioner submits that Petitioner has been acquitted in two matters already.
4. In this situation, we refuse to intervene in extraordinary jurisdiction.
5. Rejected.
(REVATI MOHITE DERE, J.) (B.P. DHARMADHIKARI, J.) ::: Uploaded on - 08/03/2019 ::: Downloaded on - 14/03/2019 00:12:56 :::