VISHNU KISAN KHEDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing the First Information Report lodged against the present applicant by respondent No.2, so also by way of amendment, since the charge sheet came to be filed; the applicant has prayed for the quashment of the entire proceedings bearing Regular Criminal Case No.46/2022 pending before learned Judicial Magistrate First Class, Pathardi, Dist. Ahmednagar under Sec. 306, 506 of the Indian Penal Code, 1860.

(2.) Heard learned Advocate Mr. S.R. Andhale for the applicant, learned APP Mr. M.M. Nerlikar for respondent No.1 and learned Advocate Mr. N.B. Narwade for respondent No.2.

(3.) It will not be out of place to mention here that when the matter was before this Court (CORAM : SUNIL P. DESHMUKH AND NITIN B. SURYAWANSHI, JJ.) on 2/9/2021, following order was passed.