PARESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) The applicant, by this application is seeking quashing and setting aside of charge-sheet no. 125/2022 filed in Crime No. 350/2022 registered at Police Station Kotwali, Amravati for the offences punishable under Ss. 353, 186, 504 and 506 of the Indian Penal Code (IPC) against the present applicant.