AMIT KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule is made returnable forthwith. Heard the learned counsel for the parties finally by consent.

(2.) The applicant has approached this Court for quashing the FIR bearing No. 207 of 2014 for the offence punishable under Sections 328, 294, 507, 506(B) and 376(1) of the Indian Penal Code.

(3.) The applicant and Respondent No. 2 are both students of different Engineering Colleges in the city of Nagpur. Both, the applicant as also Respondent No. 2 are residents of different States. The applicant is the resident of Bihar whereas Respondent No. 2 is the resident of Madhya Pradesh.