SANTOSHKUMAR Vs. STATE OF MAHARASHTRA,

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure.

(2.) Heard learned counsel Shri Anand Deshpande for the applicant and learned Additional Public Prosecutor Shri M.J.Khan for non-applicant No.1/State. None appears for non-applicant No.2.

(3.) By presenting this application, the applicant prayed for quashing of First Information Report (Annexure-C), registered with Morshi Police Station, District Amravati, vide Crime No.147/2015, for offence punishable under Section 306 of the Indian Penal Code. The applicant also prayed to stay further investigation.