KAPIL HANSRAJ SONONE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) The matter is taken up for final disposal by consent of the parties.

(3.) By this application the applicants are challenging the criminal proceedings registered against them vide R.C.C. No.722 of 2024 pending on the file of the Judicial Magistrate First Class, Amravati and charge-sheet arising out of Crime No.298 of 2022 registered with the Frezarpura Police Station, Amravati City for the offence punishable under Ss. 306 read with Sec. 34 of the Indian Penal Code ('IPC').