RAVI RATANKUMAR AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal with the consent of learned counsel for the parties.

(3.) These applications are filed by the applicants for quashing of the First Information Report in connection with crime No.940/2025 registered with the non-applicant No.2-Police Station Lakadgunj under Ss. 406, 409, 420, 465, 467, 468, 471, 120-B read with 34 of the Indian Penal Code (for short, 'IPC').