ARUN PRALHAD MAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) Perused the FIR No.251 of 2014 dated 8th of November, 2014 registered by Police Station, Risod, Distt.Washim for the offence punishable under Sections 307, 143, 148, 149 of the Indian Penal Code.

(3.) The applicants as well as nonapplicant no.2 are present before the Court. The nonapplicant no.2 is represented by counsel Ms.Sonali Khobragade.