ANANTA PRAKASHRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application, under Sec. 482 of Code of Criminal Procedure, has been moved for quashment of First Information Report ('F.I.R.') being Crime No. 264 of 2020 registered with Hadgaon Police Station, Dist. Nanded for the offences punishable under Ss. 498-A, 323 , 504, 506 and 294 read with Sec. 34 of the Indian Penal Code and consequential charge-sheet filed in R.C.C. No. 69 of 2021 pending on the file of J.M.F.C., Hadgaon.

(2.) Application has already been disposed of as withdrawn as against Applicant Nos. 1 and 2.

(3.) Heard.