WASUDEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule taken up forthwith for final hearing with the consent of the parties.

(2.) HEARD Shri Joshi, learned counsel for the applicants and Shri Sonare, Additional Public Prosecutor for the respondent No. 1 and Shri Choudhari, learned counsel for the respondent No. 2.

(3.) THIS is a petition filed under Section 482 of Code of Criminal Procedure, 1973 seeking quashing of Criminal Case No. 304 of 1997 awaiting disposal in the Court of learned Judicial Magistrate First Class, Nagpur, arising out of Crime No. 223/1997 for the offences punishable under Section 498-A read with 34 of Indian Penal Code.