VIJAYKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsels for both the sides, taken up for final disposal.

(2.) The applicants by taking aid of Sec. 482 of the Criminal Procedure Code have prayed for quashing of First Information Report bearing Crime No. 0196 of 2020 registered with Kaij Police Station, Tq. Kaij, Dist. Beed dtd. 28/5/2020 for the offences punishable under Ss. 354-D, 323, 504, 506 read with Sec. 34 of the Indian Penal Code.

(3.) Brief facts for adjudication of this application are as under :-