MAKARAND S/O. NARENDRANATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard by consent of the learned counsel for the parties.

(3.) By the present application filed under Sec. 482 of the Code of Criminal Procedure, a prayer is made to quash and set aside the First Information Report No.323 of 2024, registered with Police Station, Jaripatka, Nagpur City, Nagpur for the offences punishable under Ss. 323, 498A, 504, 506 read with Sec. 34 of the Indian Penal Code.