VISHNU RADHAKISHAN SHINDE Vs. SATATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule heard forthwith.

(2.) This application is filed for quashing and setting aside the proceeding in R. C. C. No. 9/2008 pending before 4th J. M. F. C. , jalna in Crime No. 1-159/2007 registered at Taluka Jalna Police Station for the offence under sections 498-A, 494, 323, 504, 506 and 34 of Indian Penal Code.

(3.) It is the case of the applicant that earlier the complainant had filed complaint against 26 accused before the Chief Judicial magistrate, Jalna vide R. C. C. No. 618/2005. In that proceeding after verification process was issued against the accused nos. 1 to 4, 13, 14, 19, 20 and 23 for the offence under sections 494 and 109 of I. P. C. Thereafter the complainant filed an application for withdrawal of complaint and in view of the withdrawal application, proceedings were disposed of.