MADHUKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise from a common order dtd. 7/3/2025 passed by the High Court of Judicature at Bombay, Aurangabad Bench in Criminal Application Nos. 2561 and 2185 of 2024, whereby the High Court dismissed the petitions filed under Sec. 482 of the Code of Criminal Procedure, 1973 [CrPC] seeking quashing of criminal proceedings initiated against the appellants herein.

(3.) The facts giving rise to the present appeals are as follows: