KISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. By consent of the learned counsel appearing for the parties, the matter is taken up for final disposal.

(3.) This is an application seeking to quash the First Information Report relating to Crime No.418/2023, registered with Police Station, Umred, Nagpur Gramin for an offence punishable under Sec. 498A read with Sec. 34 of the Indian Penal Code (IPC).