LAWS(BOM)-2022-12-224

PRASHANT SUKHDEO TIPALE Vs. STATE OF MAHARASHTRA

Decided On December 06, 2022
Prashant Sukhdeo Tipale Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned Counsel appearing for the parties.

(2.) By this application, the applicant is seeking relief of quashing and setting aside charge-sheet No.151/2022 registered as Sessions Case No.80/2022 arising from Crime No.456/2022 registered for an offence punishable under Sec. 302 of Indian Penal Code at Police Station, Pulgaon, District Wardha.

(3.) The facts of the case, which led to registration of crime against the applicant, are stated in brief as under :