RAMESH BABULAL BHAGAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The frst proceeding is fled for relief of quashing of FIR No. 183 of 2018 registered with Chandanzira Police Station Jalna for the ofences punishable under Sections 307, 324, 323, 336, 337, 427, 149, 148, 147, 143 read with Section 34 of the Indian Penal Code. The crime is registered also for the ofences punishable under Sections 4 / 225 of the Arms Act and Section 3 of Prevention of Damage to Public Property Act 1984 and Section 135 of the Bombay Police Act. The second proceeding is fled for the relief of quashing of FIR No. 184/22018 and crime in registered on the same police station. The crime is registered for the ofenses punishable under sections 307 , 324 , 326 , 337 , 338 , 143 , 147 , 148 , 149 of Indian Penal Code and Section 4 / 225 Arms Act and Section 135 of Bombay Police Act.

(2.) Both the sides are heard.

(3.) Both the FIR's are given in respect of incident dated 24.06.2018. The informant of frst proceeding is accused in the second proceeding and the informant of second proceeding is accused in frst proceeding.