JAGDISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) We have heard Mr. Shekhar S. Dhengale, learned counsel for the applicants, Mr. T.A. Mirza, learned Additional Public Prosecutor for non-applicant no. 1/State and Ms. Rani Nitnaware, learned counsel for non-applicant no. 2/complainant, in extenso. We have also perused the respective replies filed by the State as well as non-applicant no. 2.

(3.) By filing the present proceeding under Sec. 482 of the Code of Criminal Procedure, the applicants are praying for quashing of the First Information Report No. 707/2021, registered with Police Station, Awadhutwadi, Yavatmal for the offence punishable under Ss. 354, 354-A, 354-B, 354-C, 354-D, 498-A read with Sec. 34 of the Indian Penal Code.