SHRIHARI BHANUDAS JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This application has been moved for quashment of the First Information Report (FIR) being Crime No.0477 of 2021, registered with Vivekanand Chowk Police Station, Latur, for the offences punishable under Sec. 376(2)(N), 420, 493, 495, 496 and 506 read with Sec. 34 of Indian Penal Code and the consequential proceedings, i.e. R.C.C. No.1684 of 2021.

(3.) The case of prosecution, as is disclosed from the FIR, is as follows:-