LALIT Vs. MAHARASTRA

JUDGEMENT

(1.) Admit. By consent of the parties, this application invoking inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing First Information Report (FIR) No.0300 of 2023 dtd. 31/5/2023 registered at Umred Police Station, Nagpur Rural for the offences punishable under Ss. 294 and 34 of the Indian Penal Code, 1860, Ss. 110, 131A, 33A, 112 and 117 of the Maharashtra Police Act, 1951 and Sec. 65(e) of the Maharashtra Prohibition Act, 1949, is heard and disposed of finally.

(2.) The facts in brief, that have led to the filing of the present application, are as under :

(3.) The four main grounds as raised in the application seeking quashment of the FIR and as argued by the learned Advocate for the Applicants Mr Akshay Naik are :