SAMEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of parties, heard finally.

(3.) The present application is filed for quashing chargesheet bearing No. 606/2022 dtd. 16/12/2022 and proceedings in RCC No. 1591/2022 pending before the learned 4th Jt. Judicial Magistrate First Class, Akola, arising out of First Information Report ("FIR") bearing Crime No.327/2022 dtd. 20/7/2022 registered with Police Station Civil Lines, Akola, Taluka and District Akola for the offences punishable under Ss. 406, 409, 420 read with Sec. 34 of the Indian Penal Code.