DINESH DASHRATH RANEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicant is challenging registration of the First Information Report (FIR) No. 68/2010, dtd. 10/5/2010 for the offence punishable under Ss. 324, 294, 506, 323 of the Indian Penal Code and charge-sheet No. 103/2010, dtd. 5/9/2010 and consequent Regular Criminal Case No. 2650/2010 pending before the 16th Joint Civil Judge Junior Division and Judicial Magistrate First Class, Corporation Court No. 2, Nagpur.