PARTH RAMDAS KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) By this present application, the applicants are seeking quashment of charge-sheet No.70/2025 in Regular Criminal Case/Sessions Trial No. 18/2025 pending on the file of the learned Additional Sessions Court, Akola/Judicial Magistrate First Class, Akot arising out of First Information Report ("FIR") bearing Crime No. 20/2025 dtd. 17/1/2025 registered with Police Station Akot City, Tah. Akot, Dist. Akola for the offences punishable under Ss. 109, 352, 3(5) of the Bharatiya Nyaya Sanhita, 2023 ("BNS").