ANAND YOHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Application has been filed for quashing the First Information Report (for short "the FIR") vide Crime No.680 of 2021 registered with Shrigonda Police Station, District- Ahmednagar and the proceedings before the learned Judicial Magistrate First Class, Shrigonda, District-Ahmednagar in R.C.C. No.406 of 2022, for the offence punishable under Ss. 306, 465, 469 of the Indian Penal Code.

(2.) Present applicant is the original accused No.2. The said FIR has been filed by respondent No.2, who is the wife of deceased Zumbar. Deceased Zumbar was serving as Gramsevak with Khandgaon-Waghul Grampanchayat, Taluka-Shrigonda, District-Ahmednagar.

(3.) Heard learned Advocate Ms. Sunita G. Sonawane for applicant, learned APP Mr. G.A. Kulkarni for the State and learned Advocate Mr. Somnath Nagode holding for learned Advocate Mr. Satej S. Jadhav for respondent No.2.