VAIBHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally, with the consent of learned counsel for parties.

(2.) The point of controversy in both the proceedings are centered on the issue of quashing and setting aside the criminal proceeding bearing Crime No. 150 of 2018 on the similar and identical facts and circumstances, therefore, both these allied proceedings are dealt with together for its decision on merit by this Common Judgment.

(3.) The petitioners-applicants preferred present application/ petition under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking relief to quash and set aside the First Information Report (FIR) bearing No. 150 of 2018 registered at Harsool Police Station, Aurangabad, District Aurangabad for the offence punishable under Sections 498-A, 323, 504 and 506 read with Section 34 of IPC as well as the criminal proceeding bearing Regular Criminal Case No. 1718 of 2018 filed pursuant to aforesaid crime.