GOVIND DIGAMBAR BAGDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.

(3.) This Petition is filed under Article 226 of the Constitution of India and Section 482 of Criminal Procedure Code, praying therein for quashing and setting aside the first information report bearing Crime No. 12/2015, registered against the petitioner, at Ahmedpur Police Station, Ahmedpur, for the offences punishable under Sections 177, 185, 403, 409, 420 and 464 of the Indian Penal Code.