YESHWANT PRAKASH RAJEBHONSLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The present proceeding is filed for relief of quashing of FIR dated 3rd December, 2019, given in Crime No.360 of 2019, which is registered with Pachod Police Station, District Aurangabad, for the offences punishable under Sections 306, 504 and 506 read with 34 of the Indian Penal Code .

(3.) The crime is registered on the basis of report given by one Rahul Vitthal Aagale. Deceased Yogesh was his elder brother and he was aged about 21 years. He was studying in Gurukrupa Institute of Pharmacy, Majalgaon, District Beed, for B.Pharm course. There, he was living in the house of one Krushna Kure. He had room partners in that room. He had passed first year of that course and he had taken admission in the year 2018 for second year.