SAMEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and learned counsel agreed that audio and visual quality was proper.

(2.) Heard learned counsel Shri Tejas Deshpande for applicants and learned Additional Public Prosecutor Mrs.M.A.Barabde for the non-applicant/State. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for parties.

(3.) This is an application under Section 482 of the Code of Criminal Procedure for quashing of First Information Report No.108/2021 dated 17.3.2021 registered with the non-applicant/Ranapratap Nagar Police Station, Nagpur for offences punishable under Sections 294, 504, 506(2), 452, and 323 of the Indian Penal Code.