MADHUKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the matters are having connection with each other, hence, taken up together.

(2.) Criminal Application No.2561 of 2024 has been filed for quashing the FIR vide Crime No.302 of 2023 dtd. 20/11/2023 registered with Mehunbare Police Station, District Jalgaon for the offences punishable under Ss. 324, 141, 143, 147, 149, 452, 323, 504, 506 of Indian Penal Code, whereas Criminal Application No.2185 of 2024 has been filed for quashing the proceedings in Sessions Case No.29 of 2024, pending before the learned Additional Sessions Judge, Jalgaon arising out of the FIR vide Crime No.304 of 2023 dtd. 21/11/2023 registered with Mehunbare Police Station, District Jalgaon for the offences punishable under Ss. 376, 354-A, 354-D, 509, 506 of Indian Penal Code.

(3.) Heard learned Advocate Mr. R. M. Deshmukh for the applicants in Criminal Application No.2561 of 2024 and for respondent No.2 in Criminal Application No.2185 of 2024, learned Advocate Mr. A. V. Deshmukh for the applicant in Criminal Application No.2185 of 2024 and for respondent No.2 in Criminal Application No.2561 of 2024 and learned APP Mr. A. M. Phule for respondent No.1/State in both the matters. In order to cut short, it can be said that all the Advocates have made submissions in support of their respective contentions.