HANMANTH VIRBHADRA SWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Taken up for final disposal with the consent of learned counsel for the parties.

(3.) The present application is preferred by the applicant for quashing of the First Information Report in connection with crime No.470/2025 registered under Ss. 117(2), 118(1), 324(4), 115(2), 351(3), 352, 333, 326(f) and 326(g) of the Bharatiya Nyaya Sanhita, 2023.