NANDKISHOR KASHINATH CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(2.) Heard Mr. A.B. Mirza, learned counsel for the applicants, Mr. S. M. Ghodeswar, learned Additional Public Prosecutor for non-applicant no.1 and Mr. J. B. Gandhi, learned counsel for non-applicant no.2.

(3.) By this application under Section 482 of the Code of Criminal Procedure, the applicants are praying for quashing and setting aside the first information report registered with Police Station, Shegaon, Dist. Buldhana for the offence punishable under Sections 323 , 498-A , 504 , 506 read with Section 34 of the Indian Penal Code vide Crime No. 51/2018. The said offence was registered in view of the report lodged by non-applicant no.2.