ANUP GANESH WANKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) By this application applicant is seeking to exercise inherent powers under Sec. 528 of Bharatiya Nagrik Suraksha Sanhita, 2023 and praying for quashing of the First Information Report in connection with crime No.176/2025 registered at Police Station Rajapeth District Amravati for the offences punishable under Ss. 64(1), 64(2)(m), 67 and 69 of the Bharatiya Nyaya Sanhita, 2023 and consequent proceeding arising out of the same bearing Charge-sheet No.384/2025 and Special Case No.150/2025 pending before 4th Additional Sessions Judge, Amravati.