MOHD MUDDASAR ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties taken up for final hearing. Heard respective learned counsel for the parties.

(2.) The applicant i.e. original complainant has filed the present application under Section 482 of the Code of Criminal Procedure praying that the First Information Report of Crime No. I 03/2011, registered with Osmanpura Police Station, Aurangabad and further proceedings of M.A. No. 836 of 2011 pending before the learned 6 th Judicial Magistrate, First Class, Aurangabad, for the offence punishable under Sections 394 and 397 of the Indian Penal Code be quashed and set aside.

(3.) It is the contention of the applicant that he lodged the First Information Report with the Osmanpura police station, Aurangabad against respondent nos. 2 to 4 and also against one unknown person under C.R. No. I 03/2011, on 5.1.2011, for the offence punishable under Sections 394 and 397 of the Indian Penal Code.