PRASHANT PRAKASH RATNAPARKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The present appeal by special leave takes exception to the order dtd. 31/1/2025 passed by the High Court of Judicature at Bombay, Aurangabad Bench [ Hereinafter, being referred to as 'High Court']in Criminal Application No. 4528 of 2024. By the aforesaid order, the High Court partially allowed the petition filed by the appellants under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 [For short, "BNSS".][orresponding to Sec. 482 of Code of Criminal Procedure, 1973 [For short, "CrPC".]and quashed the FIR C.R. No. 270 of 2024, P.S. Nandurbar Taluka, District Nandurbar, to the extent of the offences punishable under Ss. 115(2), 351(2), 351(3) and 352 of the Bharatiya Nyaya Sanhita, 2023 [For short, "BNS".][Corresponding Ss. 326, 506 and 504 of the Indian Penal Code, 1860 [For short, "IPC".] respectively]. However, the proceedings arising from the said FIR were permitted to be continued in respect of the offence punishable under Sec. 310(2) of the BNS [Sec. 395 of the IPC].