SURESH HINDURAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner, who is arraigned as an accused in C.R. No.131 of 2018 registered at Shivajinagar Police Station, Ambernath (East), Thane for offences punishable under Section 306 read with Section 34 of the IPC, has invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India along with Section 482 of the Cr.P.C. praying for quashing and setting aside of the FIR registered against him.

(3.) We have heard Mr. Pawar, learned counsel for the petitioner as well as Mr. Chandan, learned counsel for respondent No.2 and Ms. Shinde, learned A.P.P. for the State.