MANOJ NANAJI MANATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) Heard finally by consent of learned Counsel appearing for the respective parties.

(3.) This is an application seeking to quash the First Information Report (FIR) bearing Crime No.181 of 2022 registered with the Nandgaon Khandeshwar Police Station Amravati Rural, for the offence punishable under Ss. 328, 366, 494, 501, 506 read with Sec. 34 of the Indian Penal Code.