SMT. VIJAYSHREE TARACHAND VAIDYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Heard finally with the consent of the learned Counsel of the parties.

(3.) Present application is preferred by the applicant for quashing of the First Information Report in connection with Crime No.274/2021 registered with Police Station, Ajni, District Nagpur for the offence punishable under Sec. 420 read with Sec. 34 of the Indian Penal Code and consequent proceeding arising out of the same charge sheet bearing No.203/2022 pending before the learned Chief Judicial Magistrate, Nagpur.