RAMRAO GOVINDRAO DHAKANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of the learned Advocates for the rival parties.

(2.) Present Application has been filed under Sec. 482 of the Code of Criminal Procedure for quashing the First Information Report (for short "the FIR") vide Crime No. 111 of 2022 registered with Chakur Police Station, Taluka-Chakur, DistrictLatur and the proceedings in R.C.C. No.38 of 2023 pending before the learned Judicial Magistrate First Class, Chakur, District-Latur for the offence punishable under Sec. 306 of the Indian Penal Code. The said FIR came to be registered upon the report given by respondent No.2. Respondent No.2 is the father of deceased Prashant.

(3.) Heard learned Advocate Mr. Reddy for the applicant, learned APP Dr. Bharaswadkar for respondent No.1 and learned Advocate Mr. Choudhari for respondent No.2.