SANTOSH HARIBHAU BHARNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Senior Counsel Shri A.S.Mardikar for applicants, learned Additional Public Prosecutor Shri N.B.Jawade for non-applicant No.1/State, and learned counsel Mrs.K.E.Meshram appointed for non applicant No.2/informant. Admit. Heard finally by consent of learned counsel for the parties.

(2.) The present application is preferred by applicants under Sec. 482 of the CrPC for quashing of FIR in connection with Crime No.155/2023 registered under Sec. 306 read with 34 of the IPC and consequent proceeding arising out of the same bearing chargesheet No.253/2023.

(3.) Brief facts necessary for disposal of the application are as under: