SHRI JITENDRA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by the consent of learned Counsel for the respective parties.

(3.) The present Application is preferred by the Applicant for quashing of the First Information Report ( "FIR " for short) in connection with Crime No.75/2023 registered with Police Station Goregaon, District Gondia for the offence punishable under Ss. 420, 406, 409 read with Sec. 34 of the Indian Penal Code ( "IPC " for short) and consequent proceeding arising out of the same bearing Charge-sheet No.361/2025.