HARISH Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) By the present application filed under section 482 of the Code of Criminal Procedure, the applicant (Original accused No. 13) in Criminal Complaint Case No. 99 of 2010 filed by respondent No. 2 for the offences punishable under sections 447, 448, 454, 147, 148, 149 and 427 of Indian Penal Code, seeks the following reliefs :

(2.) Brief facts as averred by the applicant leading to filing of the present application are as follows :

(3.) The applicant has prayed to invoke the inherent jurisdiction under section 482 of the Code of Criminal Procedure to quash the proceedings on the following grounds :