AJINATH DEVRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset learned counsel for the applicants seeks leave to amend the prayer clause 'C' to incorporate the Sessions Case No. 95 of 2022. Leave granted. Amendment to be carried out forthwith.

(2.) With consent, heard finally at the stage of admission.

(3.) This is an application under Sec. 482 of Cr.P.C. to quash the first information report No. 187/2021 registered with Ashti Police Station, Dist. Beed and Sessions Case No. 95/2022 pending before the learned Sessions Judge, Beed for the offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code.