RAM BHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri Kushal Mor for the petitioner and learned Public Prosecutor Shri D.V.Chauhan for the State. Rule. Heard finally by consent of the parties.

(2.) By this petition, the petitioner seeks quashing and setting aside criminal complaint bearing Summary Criminal Case No.3184/2024 filed before learned Additional Chief Judicial Magistrate, Nagpur and also seeks quashing and setting aside order of issuance of summons dtd. 4/9/2024.

(3.) Brief facts of the case are as under: