ANUP S/O. SUBHASHCHANDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) The matter is taken up for final disposal by consent of the parties.

(3.) By this application filed under Sec. 482 of the Code of Criminal Procedure, the applicants are challenging the First Information Report ('FIR') No.01 of 2023 registered with the Desaiganj Police Station, District Gadchiroli, for the offence punishable under Sec. 12(a) of the Maharashtra Prevention of Gambling Act, 1887 (for short hereinafter referred to as 'the Act').