SAINATH S/O RAMRAO THOMBRE Vs. STATE OF MAHARASHTRA THROUGH IN-CHARGE WASHI POLICE STATION, TQ WASHI, DISTRICT OSMANABAD

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties matter is heard finally.

(2.) This is an application under Section 482 of the Criminal Procedure Code for quashment of F.I.R. bearing Crime no. 263 of 2016 registered with Washi Police Station, District Osmanabad for the offence punishable under Section 306, 167 and 120-B read with Section 34 of the Indian Penal Code as well as for quashing and setting aside the order passed by the learned Judicial Magistrate First Class, Washi in Misc. Criminal Application No. 257 of 2016 dated 23.12.2016, whereby the learned Magistrate passed an order under Section 156(3) of the Cr.P.C. and in pursuance whereof the aforementioned F.I.R. has been registered.

(3.) Stated in brief the facts leading to the filing of this application are as under: