RAMESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) By consent, heard both sides for fnal disposal.

(3.) This is an application under Section 482 of the Code of Criminal Procedure seeking invocation of powers of this Court for quashing of the charge-sheet bearing R.C.C. No. 70/2018 pending before the Judicial Magistrate First Class, Aundha Nagnath, Dist. Hingoli under Sections 498A , 323 read with Section 34 of the Indian Penal Code.