PREMRAJ @ BABA BABURAO DAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Heard finally with the consent of the learned Counsel for the parties.

(3.) Present application preferred by the applicant for quashing and setting aside the charge sheet No.29/2019 dtd. 24/6/2019 registered with Police Station Talegaon, District Wardha for the offence punishable under Ss. 279, 337, 338, 304(A) and 304 of the Indian Penal Code read with 184 and 187 of the Motor Vehicles Act in connection with Crime No.46/2014.