RUPALI PANKAJ DHOTRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) This Application is preferred by the Applicants by invoking jurisdiction under Sec. 482 of the Code of Criminal Procedure, for quashing of the First Information Report in connection with Crime No.190/2023 registered with Police Station Khadan, District Akola for the offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code (for short "IPC") and consequent proceeding arising out of the same bearing R.C.C. No.721/2024 pending on the file of J.M.F.C. Akola.