JYOTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard fnally with consent of the parties at the admission stage.

(2.) The learned counsel for the applicants, on instructions, seeks leave to withdraw the application to the extent of applicant No.1 - Jyoti Rajendra Thombare. Leave granted. Application of applicant No.1 - Jyoti is disposed of as withdrawn.

(3.) This application pertains to quashing of FIR No.5 of 2020 dated 04-01-2020 for the ofence punishable under Sections 498A, 323, 324, 504 and 506 read with Section 34 of the Indian Penal Code. Furthermore, during the pendency of this application, the charge-sheet has been submitted and the amendment is carried out under the order of this Court in the prayer clause for quashing of the proceedings bearing R.C.C. No.1392 of 2020 pending before the Judicial Magistrate, First Class, Aurangabad, in connection with the aforesaid crime.