NANDKISHOR RAMNIWAS SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent of learned counsel appearing for the parties.

(2.) This is an application filed under Sec. 482 of the Criminal Procedure Code for quashing of the First Information Report in Crime No.186/2019, registered with non-applicant No.1, for the offences punishable under Ss. 468, 471, 506 read with Sec. 34 of the Indian Penal Code against the applicants and also prays for quashing the R.C.C. No.410/2022 pending before the 3rd Joint Civil Judge, Junior Division and Judicial Magistrate, First Class, Hingna.

(3.) The facts leading to the filing of the First Information Report can be stated as under :