POOJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) Heard Shri R.J.Shinde, learned counsel for the applicants, Shri M.J.Khan, learned Additional Public Prosecutor for the non-applicant no.1 and Shri R. Sidharth, learned counsel for the non-applicant no.2.

(3.) By the present application, the applicants are seeking to quash First Information Report No.140 of 2020 registered with Police Station, Frezarpura, Amravati for the offence punishable under Section 306 read with Section 34 of Indian Penal Code.