HARISH KUMAR KEWADMAL BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Perused. Rule. Rule made returnable forthwith. By consent of learned respective Counsel for the parties, taken up for final hearing.

(2.) By the present application, the peti-tioners have prayed to quash and set aside the charge sheet/ criminal proceedings in R.C.C. No.76/2004 under sections 498-A, 323, 504, 506, 510 read with section 34 of the Indian Penal Code, pending before learned Judicial Magistrate, First Class, Chalisgaon.

(3.) The petitioners are the original accused in R.C.C. No. 76/2004 pending before learned Judicial Magistrate, First Class, Chalisgaon under the aforesaid sections . The respond-ent No. 2 is the original complainant in the said case.