NITESH VIJAYKUMAR KHAWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application, under Sec. 482 of Code of Criminal Procedure, has been filed for quashment of the First Information Report ('F.I.R.'), bearing Crime No. 130 of 2019 registered with Ramanand Police Station, Dist. Jalgaon for the offences punishable under Ss. 420, 384, 354-A, 354-D, 467, 468, 471, 504 and 506 read with Sec. 34 of the Indian Penal Code and under Ss. 66(D) and 67 of the Information Technology Act, 2000 and consequential charge-sheet bearing R.C.C. Noo. 501 of 2021 pending on the file of J.M.F.C., Jalgaon.

(2.) Application of Applicant Nos. 3 and 4 already stands disposed of vide order dtd. 14/12/2023. Hence, parties before this Court are Applicant Nos.1 and 2 only i.e. Accused Nos.1 and 3.

(3.) The F.I.R. reads as follows :-