VISHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the matter is taken up for final disposal.

(2.) The applicants are seeking quashment of proceeding of Regular Criminal Case No. 194 of 2018 initiated on the basis of charge sheet No. 90 of 2018 submitted by Ambajogai City Police Station arising out of C.R. No. 0293 of 2018.

(3.) The relevant facts for adjudication of this application in narrow compass are as under :- Smt. Supriya Amol Deshmukh (hereinafter referred to as the "first informant/respondent No. 2) is resident of Tilak Nagar, Ambajogai. At the relevant point of time, in the year 2018, she was residing along with one Akash Mahadeo Padule resident of Ramaai Chowk, Ambajogai. She has treated Akash Padule like her brother. On 11/6/2018 at about 5.00 p.m. Akash left the house of first informant by saying that he is going to his house but Akash did not turn up. The first informant took search of Akash but did not get any clue. She lodged missing complaint with Ambajogai City Police Station which came to be registered vide missing register No. 23 of 2018.