VISHWANATH ANNA KARNAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) Heard finally by consent of learned Counsel appearing for the parties.

(3.) This is a petition under Sec. 482 of the Code of Criminal Procedure seeking to quash the First Information Report in Crime No.308 of 2022 registered with the Rajapeth Police Station, Amravati City for the offence punishable under Ss. 376, 417, 504 of the Indian Penal Code and Sec. 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, on account of settlement as well as on merits.