AJMAL KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. S. A. Mohta, learned counsel for the applicants; Mr. D. B. Yengal, learned APP for respondent No.l and Mr. S. I. Jagirdar, learned counsel for respondent No.2.

(2.) Rule, returnable forthwith. With the consent of respective learned counsel, the matter is taken up for final disposal.

(3.) By this application under section 482 of the Code of Criminal Procedure, 1973 (in short "the Code") the applicants pray for quashing and setting aside the FIR No.253/2010 dated 13th March, 2010 reported at Old City Police Station, Akola for offence punishable under sections 307, 498-A, 504 read with section 34 of the Indian Penal Code (in short "IPC").