MOHD. ASLAM MOHD. YUSUF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule. The rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties.

(3.) This is a joint application for quashing of first information reports and counter first information reports. The offense is alleged in FIR No.337/2019 includes inter alia an offense under Section 307 of the Indian Penal Code amongst others. The rest of the offenses concern the provisions of Sections 143, 147, 148, 149, 323, 324, 325, 504 of the Indian Penal Code.