MAHESH DAMU KHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed challenging the order dtd. 12/2/2018 passed by the Bombay High Court in Criminal Writ Petition (CRWP) No. 5190 of 2017 by which the High Court dismissed the petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short "CrPC") by the present appellant seeking quashing of the FIR being CR No. 302 of 2017 dtd. 15/8/2017 filed by the complainant (Respondent no. 2 herein) registered with Kharghar Police Station, Navi Mumbai for offences punishable under Ss. 376, 420, 504 and 506 of the Indian Penal Code, 1860 (in short "IPC") holding, inter alia, that the offence under Sec. 376 of IPC is an offence against the society which would require further investigation into the matter and does not warrant interference.

(3.) The brief facts leading to the filing of the said Writ Petition as culled from the records may be stated as follows: