VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith with the consent of the counsel for the parties.

(3.) By way of filing this Application under Section 482 of Criminal Procedure Code, the applicant seeks quashment of criminal proceeding / Criminal Case registered as R.C.C.No. 551/2013 and now pending on the file of Chief Judicial Magistrate, Beed, District Beed.