RAJU ONKAR SANDANSHIV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants by invoking Sec. 482 of the Code of the Criminal Procedure, moved this application for quashing of First Information Report vide crime no. 641 of 2020 for the offence punishable under Ss. 354, 323, 304, 506 read with Sec. 34 of the Indian Penal Code registered with Amalner Police Station, District Jalgaon.

(2.) Respondent No.2 / original complainant has filed criminal Misc. Application No.219 of 2020 before the Judicial Magistrate, First Class at Amalner and sought directions for investigation in view of Sec. 156(3) of the Code of Criminal Procedure. The learned Judicial Magistrate, First Class, Amalner was pleased to allow that application by an order dated 03.011.2020. On that basis, crime no.641 of 2020 came to be registered at Amalner Police Station on 10. 09.2020.

(3.) In view of the above, the applicants are before us.