ASHISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) The matter is taken up for final disposal by the consent of learned Counsel appearing for the parties.

(3.) This is an application seeking to quash the First Information Report in Crime No.431 of 2023 registered with the Gadge Nagar Police Station, Amravati City for the offence punishable under Ss. 363 of the Indian Penal Code ('IPC').