ASHOK MAHADU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard both sides for final disposal. Learned AP.P. is also heard.

(2.) The proceeding is filed under section 482 of the Code of Criminal Procedure for quashing FIR in Crime No.157 of 2014 registered at Parola Police Station, Parola for the offences punishable under sections 498-A, 420, 406, 313, 323, 504, 506 read with 34 of the Indian Penal Code.

(3.) The proceeding is in narrow compass. Vide order dated 1 st October, 2014 this Court rejected the application filed by Applicant Nos.1 to 4 and 8. We have heard the parties only in respect to Applicant Nos. 5, 6, 7, 9 and 10.