BIPIN BHIMSEN JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) By this petition, preferred under Article 226 of the Constitution of India, the petitioner seeks quashing of C.R. No. 67 of 2019 registered with the Wadala Police Station, Mumbai, for the alleged offences punishable under Sections 354(D) and 509 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submitted that the allegations as against the petitioner are false and baseless and that the complainant has filed a false case with the sole intention of humiliating the petitioner. He further submitted that there are no specific allegations as against the petitioner and that the false case will cause tremendous hardship to the petitioner, in the event, the FIR is not quashed.