SITARAM RAMCHANDRA KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of learned counsel for the parties, the application is taken up for final disposal. Learned A.P.P waives service for respondent No.1 - State and learned counsel for respondent No.2 waives service for respondent No.2.

(2.) Heard learned counsel for the parties.

(3.) The applicants have preferred this application for quashing and setting aside of R.C.C. No.126 of 2021 pending before the Joint Civil Judge, Junior Division and Judicial Magistrate First Class at Vaduj, District Satara arising out of C.R. No.0339 of 2020 registered with Vaduj Police Station, District Satara on 24/10/2020 at the instance of respondent No.2 for the offences punishable under Sec. 452, 427,323, 143, 147, 148 and 149 of the Indian Penal Code, 1860 (for short "I.P.C").