ADWAIT SURENDRA AATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of the parties taken up for final hearing at the stage of admission.

(3.) The present application is filed under Section 482 of the Criminal Procedure Code, 1973, invoking inherent powers of this Court in the matter of criminal justice, for quashing of the F.I.R. being C.R. No. 107 of 2010 registered by the Kherwadi Police Station, of offences u/ss.279, 338 read with 134(a), (b) of the Motor Vehicles Act against the applicant, on a complaint of one Mr. Nitin Satish Kale.