VISHAL KISANGOPAL PUROHIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This is an application seeking to quash First Information Report vide Crime No. 803/2021 registered with Police Station Old City Akola, Dist. Akola for the offence punishable under Ss. 306 read with Sec. 34 of the Indian Penal Code along with related charge- sheet No. 138/2022.