KISHOR PANDURANG GARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule, returnable forthwith. With the consent of the parties, taken up for hearing.

(3.) This is an application under Section 482 of Cr.P.C. seeking quashing of the first information report on the basis of which Crime No. 86/2011 is registered at City Police Station, Khamgaon against 35 persons. The applicant being one of them, is seeking the relief only to his extent. His name appears as accused no.16.