VAIJNATH KONDIBA KHANDKE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, taken up for final disposal at admission stage & heard finally.

(2.) Both the applications are for quashing of FIR bearing Crime No. 0268/2017 registered with M.I.D.C. CIDCO Police Station, Aurangabad, for the offences punishable u/s 306, 506 r/w 34 of IPC .

(3.) Heard Shri. Joydeep Chatterji and Shri. Nilesh S. Ghanekar, learned counsel for the applicants, Shri. V. M. Kagne, learned APP for State and Shri. S. P. Brahme, learned counsel for respondent no. 2.