ANUP NIRANJAN DODIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) The present Applications are preferred by the Applicants under Sec. 482 of the Code of Criminal Procedure for quashing of the First Information Report in connection with Crime No.62/2020 registered with Police Station Civil Lines, Akola, District Akola for the offence punishable under Ss. 420, 467, 468, 471 read with Sec. 34 of the Indian Penal Code (for short "IPC ") and consequent proceeding arising out of the same bearing Charge-sheet No. 102/2026.