ATMARAM AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the learned counsel for the applicants and the learned A.P.P. for the State, the Criminal Application is taken up for final hearing. Heard Mr. S.W. Munde, the learned counsel for the applicants and Mr. V.H. Dighe, the learned A.P.P. for the Respondent-State.

(2.) The crime was registered against Atmaram S/o. Chhatrabhuj Kendre, applicant No. 1 on the basis of the F.I.R. lodged by one Vyankoba Dnyanoba Jadhav, applicant No. 2. The crime was registered for the offence punishable u/s. 304A of the Indian Penal Code vide Crime No. 277/2002 with Ambajogai police station, District Beed.

(3.) The Investigating Officer, after completion of the investigation, has filed charge sheet.