YOGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD .

(2.) RULE . Rule made returnable forthwith heard finally with the consent of the Counsel for the parties.

(3.) THIS Criminal Application is filed under Section 482 of Criminal Procedure Code, praying therein for quashing and setting aside the First Information Report [FIR No.160/2014] dated 02.08.2014 registered at Police Station Tuljapur and the order dated 11.07.2014 passed by the learned Judge of the Sessions Court, Osmanabad in Criminal Revision No.39/2013.