PRAVIN S/O. RAMDHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally with the consent of learned Counsel for both the parties.

(2.) This is an application seeking to quash the First Information Report No. 0109/2017 dtd. 12/3/2017, registered by the non-applicant No. 1 Police Station Buldhana(City), Buldhana, and further charge-sheet bearing No. 95/2017, for the offences punishable under Ss. 306, 354 read with Sec. 34 of the Indian Penal Code and Sec. 4 of the Maharashtra Prohibition of Ragging Act, 1999, as also, Sessions Case No. 56 of 2017, pending on the file of 8th Adhoc District Judge -1 and Additional Sessions Judge, Buldhana, for the above said offences.

(3.) As per the contentions of the First Information Report which is lodged by one Ramdas Balaji Shingne, who is the father of the deceased, the said deceased namely Bhagyashree was studying in college and was attending the college from 10:30 to 6:00 p.m. daily.