ANKUSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. M. G. Bhangade, learned senior Advocate for the applicant and Mr. M.J.Khan, learned Additional Public Prosecutor for the non-applicants.

(2.) By this application under Section 482 of the Code of Criminal Procedure, the applicant is challenging the first information report dated 05.09.2020 bearing Crime No. 325/2020, registered with Police Station, Imamwada, Nagpur.

(3.) After hearing the learned senior Advocate Mr. M.G. Bhangade qua Section 328 of the Indian Penal Code, prima facie, a case is made out for issuance of notice. Hence, notice is given to the non-applicants only in respect of the offence punishable under Section 328 of the Indian Penal Code. Mr. M.J. Khan, learned Additional Public Prosecutor waives service for both the non-applicants.