VIDYA SHANKAR IYER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent heard forthwith. Heard Ms. Athalye, Adv. for the applicants and Mr. Doifode, A. P. P. for the respondent.

(2.) The applicant Nos. 1 and 2 are personally present in the Court. They are identified by ms. Athalye, Advocate for the applicants. The applicants state that they have filed the present application voluntarily and without any pressure from any one.

(3.) By this application under section 482 of the Code of Criminal Procedure, the applicants are seeking quashing of Criminal proceedings in Criminal Case No. 235 of 2005 pending before the Judicial Magistrate, First Class, Rajura.