SAGAR D. MEGHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) The matter is taken up for final disposal by consent of learned Counsel appearing for the parties.

(3.) By this application under Sec. 482 of the Code of Criminal Procedure (for short 'CrPC), the applicant/accused is seeking to quash the charge-sheet bearing SCC No.329 of 2014 arising out of Crime No.3026 of 2014 registered with the Dattapur Police Station, District Amravati for the offence punishable under Ss. 171-H, 188 of the Indian Penal Code(for short 'IPC') and Sec. 123 of the Representation of the People Act, 1950 (for short 'the Act').