RAVINDRA SHITALRAO UPADYAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. Heard finally by consent of the learned counsel appearing for the parties.

(3.) By this application, the applicant, i.e. the original accused has approached before this Court seeking quashing of First Information Report (FIR) No.219 of 2018 and consequent case bearing Regular Criminal Case No.875 of 2019, pending before the Competent Court at Wardha, in pursuance of filing of charge-sheet in the matter.