IQBALMIYA AHMEDMIYA SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthoith and heard finally by the consent of the parties.

(2.) The petitioners are the original accused oho have preferred this petition under Article 226 of the Constitution of Indian and Section 482 of the Code of Criminal Procedure, seeking quashing of the FIR bearing Crime No. I-382 of 2018 dated 31-10-2018, registered at Camp Police Station, Bhingar, Ahmednagar.

(3.) We have considered the strenuous submissions of the learned advocate for the petitioners / accused, the learned prosecutor on behalf of respondent No.1 - State and the learned advocate appearing on behalf of respondent No.2, original informant.