ABHAY BHIMSINGH CHANDEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) This petition is filed by the petitioner for quashing of the Final/Charge-sheet Report arising out of the First Information Report 169/2023 registered with Police Station Chikhaldara, District Amravati for the offences punishable under Ss. 294, 504 and 506 read with Sec. 34 of the Indian Penal Code.

(3.) The petitioner is a Range Forest Officer stationed at Chikhaldara. The criminal law is set into motion against the present petitioner along with one against whom the action taken is dropped during the investigation alleging commission of offence under Ss. 294, 504 and 506 of the Indian Penal Code. The offence bearing Crime No.169/2023 was registered on 12/8/2023 against the petitioner.