ADITYA ARVIND PANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of parties, heard finally.

(3.) By this present application, applicants are seeking to quash and setting aside charge-sheet bearing Regular Criminal Case No.24071/2024 pending before learned Chief Judicial Magistrate, Nagpur arising out of First Information Report ("FIR") vide crime No. 91/2024 registered at Police Station Sonegaon on 29/5/2024 for the offence punishable under Ss. 323, 498-A, 504, 506 read with Sec. 34 of the Indian Penal Code.