PRAKASH PUNDLIK PALASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) The applicants herein have filed this application under Section 482 of the Code of Criminal Procedure in the matter of Regular Criminal Case No.296 of 2010 arising out of Crime No.37 of 2010, registered with Dongaon Police Station and the said criminal case is pending before Judicial Magistrate First Class, Mehkar, District : Buldana.