ROSHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri W. T. Mathew, learned Advocate for the applicant, Shri T. A. Mirza, learned A.P.P. for the non-applicant No.1/ State and Shri C. M. Samarth, learned Advocate for the non-applicant No.2.

(2.) Rule. Rule is made returnable forthwith.

(3.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicant is challenging registration of the First Information Report bearing No.136/2013 alongwith charge-sheet No.144/2014 registered with the Non-applicant No.1 - Police Station for the offence punishable under Sec. 304-A of the Indian Penal Code.