MATIN SHANKARRAO BHOSALE 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.39/2020 registered with the non-applicant No.1-Police Station Mangrul Chavala Tq. Nandgaon Khandeshwar District Amravti under Ss. 304 read with Sec. 34 of the Indian Penal Code and the consequent proceeding arising out of the same bearing charge-sheet No.15/2020.