PRASANNA B.VARALE, J. - (1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the parties.
(2.) The applicant is before this Court seeking quashment of First Information Report vide Crime No. 82/2016 dated 10.03.2016 registered at Police Station, Washim City, Washim under Section 306 of the Indian Penal Code against the applicant.
(3.) Heard the learned Counsel appearing on behalf of the respective parties.;