SHREYAS NARENDRA BHONGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By consent of the learned Counsel appearing for the parties, this Criminal Application is taken up for final hearing.

(3.) This is an application seeking to quash the First Information Report (FIR) and charge-sheet arising out of Crime No.366 of 2022, registered with Sewagram Police Station, District Wardha, for the offence punishable under Ss. 498-A and 506 read with Sec. 34 of the Indian Penal Code, 1860.