NANDA PRAKASH PAWAR Vs. STATE OF MAHARASHTRA THROUGH

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the parties.

(2.) The applicants are before this Court seeking quashment of the First Information Report registered vide Crime No. 126/2016 by Dabki Road Police Station, Akola on 14.07.2016 for the offence punishable under Sections 306, 323, 504 read with Section 34 of the Indian Penal Code and quashing the Charge Sheet No.105/2006 filed in connection with Crime No. 126/2016 in the Court of Judicial Magistrate, First Class, Akola.

(3.) Heard the learned Counsel appearing on behalf of the applicants and learned Additional Public Prosecutor on behalf of respondent No.2.