RATANKUMAR RANAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned advocate for the applicant-original accused and learned APP for the State. Respondent No.1- original complainant is present in person.

(2.) THE applicant-original accused is seeking quashing of C.R.No.I-22 of 2010 of Murbad Police Station and the proceedings relating thereto being Sessions Case No.150 of 2010 which is pending before the learned Additional Sessions Judge, Kalyan

(3.) IN a decision of the Supreme Court in the case of Madan Mohan Abbot Vs. State of Punjab, AIR 2008 SC 1969, it is observed as follows: