DEEPAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure for quashing FIR No.260 of 2022, registered with Shivaji Nagar Police Station, Dist.Nanded, for the offences punishable under Ss. 376(2)(n), 506 and 494 of Indian Penal Code as well as the criminal proceedings, i.e. R.C.C. No.866 of 2022, pending on the file of learned Addl. Chief Judicial Magistrate, Nanded.

(3.) Heard learned counsel for the applicants, learned APP for the respondent no.1 and learned counsel for the respondent no.2.