ATUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith.

(3.) By this application under Section 482 of the Code of Criminal Procedure, the applicant has challenged registration of the First Information Report No. 125/2018 dated 22.5.2018 registered with the non-applicant no.1 Police Station, at the instance of the non-applicant no.2.