ABDUL NADEEM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule returnable forthwith.

(2.) The petition is taken up for hearing finally with the consent of the parties.

(3.) The petitioners have filed the present petition for quashing and setting the Charge Sheet in Crime No. 264 of 2008 in Regular Criminal Case No. 3208 of 2008 for the offence punishable under Sections 498A read with 34 of the Indian Penal Code.