SHUBHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally by consent of learned Counsels for the parties.

(2.) Admit.

(3.) This is an application seeking to quash the FIR in Crime No.0163/2022 Police Station Sitabuldi, District Nagpur City for the offences punishable under Ss. 279, 337 of the Indian Penal Code and Sec. 134 of the Motor Vehicles Act, 1988 along with related criminal case bearing SCC No.17711/2022 on the file of JMFC, Nagpur on account of settlement.