YOGESH RUPCHANDJI AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(3.) This common judgment will dispose of two Criminal Applications. The applicant in each of the Criminal Application, seeks to quash the criminal proceedings pending against them arising out of First Information Report (FIR) No. 803/2021 registered by Old City Police Station, Akola for the offences punishable under Ss. 306 read with Sec. 34 of the Indian Penal Code (IPC).