Bombay High Court
Shyam Ganpat Ghuge And 5 Others vs State Of Mah., Thr. P.S.O. Andhera ... on 28 January, 2021
Bench: Z.A. Haq, Amit B. Borkar
1 apl284.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT NAGPUR
CRIMINAL APPLICATION (APL) NO. 284 OF 2020
(SHYAM GANPAT GHUGE & 5 OTH..VS..STATE OF MAH.THR.PSO PS ANDHERA,BULDANA & 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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None for Applicants.
Shri S.D.Sirpurkar, A.P.P. for Non-applicant No.1.
CORAM : Z.A.HAQ & AMIT B. BORKAR, JJ.
DATED : JANUARY 28, 2021.
By this application under Section 482 of the Code of Criminal Procedure, the applicants have prayed that the First Information Report bearing No.270 of 2018, registered against them with non-applicant No.1-Police Station for the offences punishable under Sections 498-A, 343, 504, 506 and 34 of the Indian Penal Code, be quashed.
The Criminal Application is filed on 5th March 2020. The applicants have not taken any steps to circulate the matter. The matter was listed before the Court on 17 th December 2020 on which date none appeared for the applicants, though the matter was called out twice. Today, none appeared for the applicants in the morning session. The matter was kept back. In the afternoon session, again none for the applicants.
It appears that the applicants are not interested in prosecuting the Criminal Application, hence, it is dismissed for want of prosecution.
(AMIT B. BORKAR, J) ( Z.A.HAQ, J.)
RRaut..
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