MOHAMMAD YASIN MOHAMMAD ASIF Vs. 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 under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing the First Information Report in connection with Crime No.135/2024 registered with Police Station Telhara, District Akola for the offence punishable under Ss. 341, 354, 354-D, 366, 504 and 506 read with Sec. 34 of the Indian Penal Code and the consequent proceeding arising out of the same bearing Sessions Case No. 28/2024 (Charge-sheet No. 61/2024).