SUBHASH JAGANNATH WADICHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

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

(3.) By the present application, charge-sheet no.153 of 2024 bearing R.C.C. No. 84 of 2024 pending on the file of Judicial Magistrate First Class, Tiroda, District Gondia arising out of First Information Report No.4 of 2023 registered with Tiroda Police Station, District Gondia for the offence punishable under Ss. 143, 147, 149 and 306 of the Indian Penal Code (IPC) is sought to be quashed and set aside on the ground that there are no prerequisites present in the instant matter to constitute the offence under Sec. 306 of the IPC.