ANIL BABAN RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under section 482 of the Code of Criminal Procedure, 1973 (Hereinafter referred to as "the Cr.P.C."), for quashing F.I.R. No.0060/2020, dated 27.02.2020, registered at Police Station, Ambad, Dist. Jalna under sections 498-A, 323, 504, 506, 34 of the Indian Penal Code (Hereinafter referred to as "the I.P.C.") and Regular Criminal Case bearing R.C.C. No.249/2020, pending in the Court of the learned Judicial Magistrate, First Class, Ambad, arising out of the said F.I.R.

(2.) Heard Mr.Amar Lavate, the learned Advocate for the applicants, Mr.Vishnu Jaware, the learned Advocate for respondent no.2 and Mr.R.V. Dasalkar, the learned Additional Public Prosecutor for respondent No.1-State.

(3.) Mr.Amar Lavate, the learned Advocate for the applicants, on instructions, withdrawn the application to the extent of applicant nos.1 to 3 and proceeded with the same to the extent of the rest of applicants i.e. applicant nos.4 to 10.