KALABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure seeking quashing of Summary Criminal Case No.1017/2019 arising out of First Information Report No.286/2019 registered at Police Station, Umred, District-Nagpur for offences under Ss. 309, 109 r/w 34 of the Indian Penal Code.

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