MOHAMMED ZULFEKHARUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard with consent of both the parties.

(2.) By the present Criminal Application, the Applicant is seeking quashing of First Information Report bearing CR No.I 124/2012, dated 3rd November, 2012, registered with Satara Police Station, Aurangabad for the G.A.Ghule [P.A.[ offences punishable U/Section.s. 109, 114, 120(B), 468, 471, 419, 420, 201 read with 34 of the Indian Penal Code, 1860, to the extent of present Applicant only.

(3.) Few facts leading to the present Criminal Application can conveniently be narrated as under :-