VARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent of both the learned counsel for the parties.

(2.) This is an application seeking to quash FIR in Crime No.673/2022 registered with Police Station Mahegaon, District - Yavatmal, for the offence punishable under Ss. 143, 147, 149 , 323, 504 and 506 of the Indian Penal Code.

(3.) Learned counsel for the applicant seeks to quash FIR stating that no specific role is attributed to applicant - Varad. The allegations are of general nature and in absence of overt act, the provisions of Sec. 143 would not attract. Moreover, it is submitted that the incident was infact otherwise for which applicant party has lodged the report on the very day and thus, out of vengeance false report has been filed.