SANKET Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This writ petition is for quashing in exercise of powers under Article 226 of the Constitution of India.

(2.) Pursuant to the complaint dated 6 th February, 2019 lodged by Ravindra an offence being Crime No.15 of 2019 punishable under Ss. 143 , 147 , 148 , 149 , 427 of the IPC, Ss. 3 , 4 , 25 of the Arms Act, Ss. 3 , 7 of the Prevention of Damage to Public Property Act, Ss. 3 , 7 of the Criminal Law Amendment Act and Sec. 135 of the Bombay Police Act came to be registered with Ashta Police Station.

(3.) Along with other accused persons, the petitioner came to be charge-sheeted for the following offences :-