NITIN RAMESH HIRULKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent.

(2.) Though respondent no.2 has been served, she has refused to appear in the matter.

(3.) The applicant has approached this Court for quashing and setting aside the First Information Report No.530 of 2017 registered by the respondent no.1/Police Station, Badnera for the offence punishable under Section 306 of the Indian Penal Code.