PRAVEEN KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner seeks leave to amend the prayer clauses. Leave granted. Amendment to be carried out during the course of the day.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Learned APP waives service on behalf of Respondent No.1 - State and learned counsel Mr. Ashish Sharma, waives notice on behalf of respondent No.2.

(3.) By this petition preferred under Article 227 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, the petitioner seeks quashing of criminal proceedings being C.C. No.82/SS/2016, pending before the learned Metropolitan Magistrate, 72nd Court, Vikhroli, Mumbai, initiated against him by the respondent No.2- original complainant.