RAVI SHARAD SURPAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Heard finally by consent of learned Counsel for the respective parties.

(3.) This is an application filed under Sec. 482 of the CrPC for quashing and setting aside the charge-sheet No.163/2024 dtd. 25/10/2024 arising out of the First Information Report (FIR) No.424/2023 dtd. 30/8/2023, registered with Police Station Bramhapuri, for the offences punishable under Ss. 323, 324, 325, 504, 506 read with Sec. 34 of the IPC.