SUDHIRKUMAR BALIRAM SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video conferencing and the learned counsel agreed that audio and visual quality was proper.

(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned counsel for the respective parties.

(3.) By the present application under Section 482 of the Code of Criminal Procedure, the applicant who is a Ticket Examiner in Central Railway Nagpur is praying for quashing and setting aside the First Information Report No. 106 of 2019 dated 26th March, 2019 registered with Railway Police Station, Shegaon for the offences punishable under Sections 354 , 294 and 506 of Indian Penal Code on a complaint of non-applicant no.2.