VINOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an application filed by the applicants for quashing of First Information Report registered at Police Station, Wadi, Nagpur vide Crime No.28 of 2014 for the offences punishable under Sections 420, 468, 471, 448 read with Section 34 of the Indian Penal Code.

(3.) This Court on 8th October 2014 issued Rule and granted interim relief in terms of prayer clause (b), thereby directing not to file charge-sheet arising out of Crime No.28 of 2014.