ANITA AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard finally by consent of parties.

(2.) BY the present application under Section 482 of Code of Criminal Procedure the applicants are praying for quashing of the charge -sheet together with the order dated 11.3.2015 passed by the learned Assistant Sessions Judge, Nagpur, in Sessions Trial No. 12 of 2015 whereby the application filed on behalf of the applicants under Section 227 of Code of Criminal Procedure for discharge came to be rejected.

(3.) THE first information report was lodged by 24.5.2014 with police station Nandanwan, Nagpur. The said report discloses that the first informant Manohar Kubde is having three sons. All the three are married and they reside separately, however in the same house.