DURGESH BHASKARRAO KUNTE 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.) In the present application, filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 ("the BNSS.", for short), prayer is made for quashing the FIR No.33/2025 dtd. 24/3/2025 for the offence punishable under Ss. 108, 3(5) of the Bhartiya Nyaya Sanhita, 2023 ("the BNS", for short), registered with Railway Badnera Police Station, District Amravati.