MUKESH RAMESH SHAHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Two separate applications have been filed relating to the same incident giving rise to the two different registration of crimes. Criminal Application (APL) No.872/2023 has been filed for quashing of FIR in Crime No. 0467/2023 registered for the offences punishable under Ss. 294 and 506 r/w Sec. 34 of the Indian Penal Code. Likewise, Criminal Application (APL) No.873/2023 is filed for quashing of FIR in Crime No. 0466/2023 registered for the offences punishable under Ss. 294 and 506 r/w Sec. 34 of the Indian Penal Code and Sec. 135 of the Maharashtra Police Act, 1951.

(3.) Perusal of both counter reports indicates that they relate to the same incident dtd. 29/06/2023 occurred at around 4:00 p.m. There was dispute in between the parties on account of money transaction in which they had quarreled and thus, counter FIRs have been filed.