NARENDRA MADANZAMBRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for respective parties.

(2.) RULE returnable forthwith. By consent of parties matter decided at the admission stage.

(3.) BY preferring present application applicants accused nos. 2 to 4 and 17 in C. R. No. 148/05 seek relief to quash the said F. I. R. as well as further proceedings arising out of said F. I. R. so far as it relates to the applicants.