JAYSHRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under section 482 of the Code of Criminal Procedure, 1973 (In short, "the Cr.P.C."), for quashing FIR.

(2.) The applicant prays to quash the FIR No.0032/2019, registered on the basis of the report lodged by Shankar Pandurang Uchit, on 07.02.2019 under section 306 of the Indian Penal Code (In short, "the I.P.C."), at Kannad City Police Station, Dist.Aurangabad.

(3.) Heard Mr.Suvidh Kulkarni, the learned Advocate for the applicant, Mr.Yogesh Bolkar, the learned Advocate for respondent No.2 and Mr.S.J. Salgare, the learned Additional Public Prosecutor for respondent no.1-State.