VISHAL BHANUDAS JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With the consent of all the parties, petition is taken up for final hearing at the stage of admission itself.

(3.) Present petition filed under Sec. 482 of the Criminal Procedure Code seeks quashing of First Information Report (for short "F.I.R.") bearing Crime No. 0142 of 2023 registered with Waluj Police Station, Aurangabad for the offences punishable under Sec. 306 read with Sec. 34 of Indian Penal Code (for short "I.P.C"). Pending the hearing and final disposal, charge sheet came to be filed before the learned Judicial Magistrate First Class, Gangapur, Dist. Aurangabad and accordingly the proceedings were culminated in R. C. C. No. 103/2025. Accordingly, on 7/5/2025, as per the Court's order, amendment was carried out and charge sheet was annexed and challenged before this Court by way of prayer clause B-1.