DHANRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally with the consent of learned counsel appearing for the parties.

(2.) This is an application of accused No.7 - Dhanraj s/o Ashok Lahariya seeking to quash FIR as well as charge sheet relating to Crime No.502/2020 for the offences punishable under Ss. 395, 323, 504 r/w Sec. 34 of the Indian Penal Code.

(3.) It is submitted that except reference in the FIR, there is nothing against applicant - Dhanraj s/o Ashok Lahariya. Besides, it is argued that even if the contents of FIR are taken at its face value, it does not discloses commission of cognizable offence on the part of applicant - Dhanraj. The applicant would submit that perusal of entire charge sheet, does not bear any reference regarding role led by Dhanraj in the occurrence.