RENUKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This application seeks to quash First Information Report ('FIR') vide Crime No. 15/2022 for the offence punishable under Ss. 498-A, 323, 504, 506 read with Sec. 34 of the Indian Penal Code registered with Police Station Akot, Dist. Akola, charge- sheet bearing No. 20/2022 filed before the learned Judicial Magistrate First Class, Akot and R.C.C. NO. 49/2022.