VASANT BAJIRAO BORKUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) This is an application filed under Sec. 482 of the CrPC for quashing and setting aside the charge-sheet No.08 of 2024 dtd. 15/1/2024, arising out of the First Information Report (FIR) No.1034 of 2021 dtd. 16/12/2021, registered with Police Station Gadchiroli, for the offences punishable under Ss. 354, 143, 147, 149, 323 and 447 of the IPC.