SHIVRAMPRASAD ANANT SANSTHANIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties and the learned Additional Public Prosecutor. Rule. Heard forthwith by consent.

(2.) By this application filed under Section 482 of Criminal Procedure Code, the applicant who is accused No. 2 in Criminal Case No. 547/11 pending before J.M.F.C., Umarkhed seeks quashing of criminal proceedings.

(3.) Briefly, the case of the applicant is as follows: