VIJAY DINKARRAO KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the learned counsel for the parties and learned A. P. P. .

(2.) By this petition, the petitioner is asking for quashing of criminal proceedings bearing S. C. C. No. 83/2008 pending on file of learned Judicial Magistrate (F. C. ). Aurangabad for offences punishable under sections 337, 279 and 304-A of the I. P. Code.

(3.) Heard learned counsel for the petitioner, learned counsel for the respondent no. 2/complainant and learned APP for the respondents No. 1 and 3/state.