ARJUN SHIVSINGH SULANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) The present application is filed by the applicant for quashing of the First Information Report in connection with crime No.8/2022 registered with the non-applicant No.1-Police Station Gittikhadan District Nagpur under Ss. 120-B, 177, 193, 196, 197, 419, 420, 465, 468, 471, 198 and 199 of the Indian Penal Code (for short, 'IPC') and consequent proceedings arising out of the same RCC No.1151/2022.