UMESH RAMESH MARATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application under Sec. 482 of the Code of Criminal Procedure, the Applicant (Accused No.2) in C.R.No. I 336 of 2016 dtd. 17/11/2016, registered with Indira Nagar Police Station, Nashik for the offence punishable under Ss. 376(1), 313 and 506 of the Indian Penal Code (IPC), is seeking quashing of the said First Information Report (FIR) and further proceedings arising thereof i.e. the charge-sheet, qua the Applicant.

(2.) Record indicates that, by an Order dtd. 19/4/2023, the Application was Admitted and interim relief in favour of Applicant was granted.

(3.) Heard Mr. Ingawale, learned counsel for the Applicant, Smt. P.P. Shinde, learned AP.P. for Respondent No.1, State and Mr. Sonawane, learned Advocate for Respondent No.2. Perused entire record produced before us.