ANANT RAMCHANDRA PUNDIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocates for the parties.

(2.) RULE. By consent of the parties, rule is made returnable forthwith.

(3.) THIS is a criminal application filed under section 482 of the Criminal Procedure Code for quashing Criminal Case No. 201 of 2001 pending before the IInd judicial Magistrate, First Class, Nagpur, and for acquitting the applicants therein.