SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri A. M. Tirukh, learned counsel for the applicants, and Shri S. S. Doifode, learned A.P.P. for non-applicant no. 1/State. The non-applicant no. 2 though served but, neither present nor represented.

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

(3.) This is an application seeking quashing of the First Information Report (FIR) dated 04/02/2021 vide Crime No. 49/2021 alleging commission of an offense under Sec. 363 read with Sec. 34 of the Indian Penal Code by the applicants. This FIR is registered at Police Station Murtizapur, Dist. Akola based on the complaint lodged by the non-applicant no. 2.