ATHAR KHAN S/O WAHEED KHAN Vs. STATE OF MAHARASHTRA THROUGH SUPERINTENDENT OF POLICE PARBHANI, DISTRICT PARBHANI AND THROUGH ITS MONDHA POLICE STATION, PARBHANI

JUDGEMENT

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

(2.) This Application is filed praying therein to quash and set aside the First Information Report vide Crime No.73/2017 registered at New Mondha Police Station, Parbhani, for the offences punishable under Sections 323, 494, 498A, 504, 506 r/w.34 of the Indian Penal Code.

(3.) The application to the extent of application nos.1 to 3 has already been rejected as not pressed, by order dated 05.10.2017. Therefore, we are deciding the application to the extent of applicant nos. 4 to 8 only.