ULHASABAI BABURAO JOUNJAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard

(2.) This application is filed by the applicants to quash proceedings in R. T. C. No. 98/96, pending on the file of J. M. F. C. Shrigonda, based on a complaint lodged by respondent No. 2 and also to quash issuance of process against the applicants for the offence punishable under sections 147, 148, 149, 323, 324, 326, 307, 506 of Indian Penal Code.

(3.) Perused the relevant documents.