RAMKRUSHNA S/O RAMCHANDRA CHAUDHARI Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2021-11-103
HIGH COURT OF BOMBAY
Decided on November 22,2021

Ramkrushna S/O Ramchandra Chaudhari Appellant
VERSUS
STATE OF MAHARASHTRA Respondents


Referred Judgements :-

NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

M.S.SONAK ,J. - (1.)Heard Shri Raju Kadu, learned counsel for the applicants and Shri M.J. Khan, learned Additional Public Prosecutor for non-applicant/State.
(2.)Admit.
(3.)This is a joint application made by the accused persons as well as complainant seeking quashing of FIR No.153 of 2021 dated 12.05.2021 registered with Police Station, Washim (Rural) and consequent Charge-sheet No.66 of 2021 filed before the learned Judicial Magistrate First Class, Washim in S.C.C. No.1039 of 2021 for the offence punishable under Sections 352, 294, 506, 188, 269, 270 read with Section 34 of the Indian Penal Code and under Section 3 of the Maharashtra Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2010 and under Section 3 of the Epidemic Diseases Act, 1897.


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