ANIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith, and is heard finally by consent of parties.

(2.) By this writ petition, the petitioner challenges following things:-

(3.) The petitioner had earlier preferred Criminal Application No. 468 of 2011 before this Court and challenged the registration of First Information Report, and had prayed for quashing.