RAJRATAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Issue Rule, returnable forthwith. Mr. A. Chutke, learned APP waives service for non-applicant No.1-State and Mr. P. Gode, learned counsel waives service for non-applicant No.2. With the consent of learned counsel for the parties, the application is taken up for final hearing.

(3.) The application is filed to quash the proceedings being RCC No.1089/2021 pending before the learned Judicial Magistrate First Class, Yavatmal for the offence punishable under Ss. 498-A, 504 and 506 of the Indian Penal Code ("IPC") was registered against the applicant vide Crime No.747/2020.