KUMAR Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of the parties. Criminal application is heard finally.

(2.) Learned APP is also heard.

(3.) This application is under Section 482 of the Code of Criminal Procedure for quashing First Information Report in Crime No. I-353/2014 registered with CIDCO Police Station, Aurangabad for the offences punishable under Sections 498-A, 323, 504, 506 r/w 34 of the Indian Penal Code.