(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.
(2.) The petition is filed for relief of quashing of charge sheet filed in Crime No. 168/2006. The crime was registered with Majalgaon Police Station, District Beed for the offences punishable under Sections 406, 408, etc of the Indian Penal Code.
(3.) Both the sides are heard.