JANHAVI Vs. STATE BY PSI DEVAL GANGAPUR

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 482 of Cr.P.C. by the counsel for the petitioners praying to quash the charge-sheet and all further proceedings in C.C.No.215/2010 on the file of the JMFC Afzalpur.

(2.) I have heard the learned counsel for the petitioners as well as learned Additional State Public Prosecutor for respondent ­ State.

(3.) THE Police have investigated the case and laid charge sheet against the accused for the offences punishable under Sections 143, 147, 341, 365, 504, 506 read with Section 149 of Indian Penal Code. The contents of charge Sheet is also in the same line as that of complaint.