MUKESH JAIDEOPRASAD SHAHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard Mr. S. S. Dhengale, learned counsel for the applicant and Mr. V. A. Thakare, learned Additional Public Prosecutor for non-applicant no.1/State. Nobody appeared for non- applicant no.2, though duly served.

(3.) This application under Section 482 of the Code of Criminal Procedure was filed on 02.02.2016 for quashing the First Information Report No. 402/2015 registered by the Police Station Officer of Police Station, Kalamna, Nagpur on the basis of the report lodged by non-applicant no.2 for the offence punishable under Sections 354 , 452 , 504 , 506 read with Section 34 of the Indian Penal Code.