ASHOK FULA AHIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) This application is filed for quashing and setting aside the proceedings bearing R.C.C. No. 133/2007 registered on the basis of charge sheet submitted in the Court of Judicial Magistrate, Amalner dated 24th September, 2007 in connection with F.I.R. bearing Crime No. 1/2007 registered at Marwad Police Station, Tal, Amalner on 4.1.2007 under Sections 420, 468, 506 r/w. 34 of Indian Penal Code.

(3.) Background facts of the case are as under: