PRASAD DATTATREY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

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

(3.) This application filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeks quashing of the First Information Report No.51 of 2020 registered with the Etapalli Police Station, Gadchiroli for the offence punishable under Ss. 188, 272, 273 of the Indian Penal Code and Sec. 65(d), 83 of the Maharashtra Prohibition Act and consequential proceeding bearing S.C.C. No.378 of 2021 pending on the file of Judicial Magistrate, First Class, Aheri, District Gadchiroli.