MANDAKINI KIRAN LANDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, Writ Petition is taken up for final hearing.

(2.) Heard.

(3.) This Writ Petition is filed for quashing of the criminal proceedings started against the petitioners pursuant to the complaint dated 31st May, 2009, lodged at Pathardi, Police Station, District Ahmednagar, The police registered offence under Sections 306,504,506 read with Section 34 of the Indian Penal Code pursuant to the complaint against the petitioners. After registration of the offence, the police completed investigation and sent a charge-sheet against the petitioners and that the case is now pending before the Sessions Court, Ahmednagar.