AYYAPPA SWAMIQ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the Applicant, learned A.P.P. for the Respondent No.1-State and learned Counsel for the Respondent No.2.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Ms. Gauri S. Rao, learned A.P.P. waives notice on behalf of Respondent No.1- State and Mr. Sumit Gadade, learned Counsel waives notice on behalf of the Respondent No.2.

(3.) By the present Criminal Application, the Applicant is praying for quashing and setting aside of the F.I.R. registered vide C.R. No.51 of 2025, with the Hinjewadi Police Station, Pune on 24/1/2025, against the Applicant for the offences punishable under Ss. 126(2), 351(1), 351(2) of the Bhartiya Nyaya Sanhita, 2023 (hereinafter referred to as the "BNS Act").