V.M.DESHPANDE, J. - (1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned counsel for the parties.
(2.) Heard Mr. A. M. Tirukh, learned counsel for the applicants, Mr. S. S. Doifode, learned Additional Public Prosecutor for non-applicant no.1/State and Mr. V. B. Bhise, learned counsel for non-applicant no.2/first informant.
(3.) By filing this application under Section 482 of the Code of Criminal Procedure, the applicants are challenging registration of crime vide Crime No.25/2019 against them with Police Station, Hiwarkhed, Dist. Akola for the offence punishable under Sections 306, 506 read with Section 34 of the Indian Penal Code on the basis of the report lodged by non-applicant no.2. The report is dated 01.02.2019.;