PANDHARI S/O. GOPALRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Heard finally by consent of learned counsel for the respective parties.

(3.) By the present application filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, a prayer is made for quashing of the Chargesheet No.74 of 2022, dtd. 1/8/2022, in R.C. C. No.1000 of 2022, arising out of Crime No.542 of 2021, dtd. 17/7/2021, registered with Police Station, Dabki Road, Akola, for the offences punishable under Ss. 498-A, 323, 504 and 506 read with Sec. 34 of the Indian Penal Code.