DILIP SHANKARAPPA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for the applicants seeks leave to amend the application so as to incorporate the Charge Sheet Number as well as Case Number and the details of the Court before which the same is pending. Leave granted. Amendment to be carried out forthwith.

(2.) With the consent of learned counsel for rival parties, heard finally at the stage of admission.

(3.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicants have sought to quash the First Information Report bearing Crime No.239/2020, registered at City Police Station, Udgir, District Latur and the consequential Charge Sheet and R.C.C. No.265/2022, pending on the file of the learned Judicial Magistrate, First Class, Udgir, District Latur for the offence punishable under Ss. 420, 465, 466, 467, 468, 471, 167 read with Sec. 34 of the Indian Penal Code.