NITISH ASHOK BORUDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of parties.

(2.) This is an application under Section 482 of the Cr.P.C. for quashing the FIR bearing Crime No.I-78 of 2017 registered with Kopargaon City Police Station, Kopargaon, District Ahmednagar for the offence punishable under Section 379 read with 34 of the IPC on

(3.) /7/2017. 3.During the pendency of the present Criminal Application the charge sheet has been filed. Therefore by the order dated 14/11/2017, this Court granted leave to the applicant to carry out necessary amendment impugning even the charge sheet.