SONAL HARIRAM CHOURASIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the learned Counsel appearing for the parties and heard finally.

(2.) This Criminal Application is filed seeking the following substantive relief:

(3.) The Criminal Application takes exception to filing of First Information Report No.297 of 2020 registered with Sangvi Police Station, Pimpri-Chinchwad for offences punishable under sections 498-A, 323, 504, 406 read with section 34 of the Indian Penal Code.