AMEYKUMAR NITINCHANDRA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "the Cr.P.C.") for quashing of the proceedings in Special Case No.273 of 2023, pending in the Court of learned Special Judge, Aurangabad, arising out of FIR bearing Crime No.134 of 2023, dtd. 28/4/2023, registered with Kranti Chowk Police Station, Aurangabad City, District Aurangabad, for the offences punishable under Ss. 498-A, 323, 504, 506 read with 34 of the Indian Penal Code and under Ss. 3(1)(r) and 3(1)(s) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) After hearing to both the sides at length, when this Court expressed disinclination to grant relief to applicant Nos.1 to 3, the learned counsel for the applicants, on instructions, seeks leave to withdraw the application of applicant Nos.1 to 3. Leave granted. Hereinafter, applicant No.4 is referred to as the "applicant".