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Judgment
Amit B.Borkar, J
Heard learned counsel Shri R.R.Gour for applicants and learned Additional Public Prosecutor Shri M.K.Pathan for the State.
Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for parties.
By this application, under Section 482 of the Code of Criminal Procedure, applicants challenge registration of First Information Report No.245/2019 and consequent chargesheet filed by investigating agency.
During course of hearing, learned counsel for applicants invited our attention to order dated 19.7.2019 passed by this Court (Coram : P.N.Deshmukh & Pushpa V.Ganediwala, JJ.) in Criminal Application No.513/2019 filed by owner of applicants wherein this Court had set aside the First Information Report which is the subject matter of the present proceeding.
It is not in dispute that applicants are servants of owner at whose instance the present First Information Report was set aside. In view of the same, the present proceeding against applicants cannot be continued as the same would amount to abuse of process of law.
In this view of the matter, we pass following order:
ORDER
(1) The criminal application is allowed.
(2) First Information Report No.245/2019 along with Summary Criminal Case No.2728/2019 qua present applicants is quashed and set aside.
Rule stands made absolute in above terms.