SHANKARRAO AMBRUSHI BORKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) AFTER this application was restored, at the request of learned counsel for the parties, this application is heard, though it was not listed as such.

(2.) ' Rule. Rule made returnable forthwith. By consent of the parties, this application is heard finally at the stage of admission itself.

(3.) ' By the present application u/s 482 of the Criminal Procedure Code, the applicants have prayed to quash the FIR at Crime No.129/2009 lodged by respondent No.2 with Washi Police station for an offence punishable u/s 420, 467, 468 r/w 34 of the Indian Penal Code.