ARJUN JAY DESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is a Petition fled under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (' Cr.P.C .' for short) for quashing of C.R. No.73 of 2020 dated 01.03.2020 registered with the BKC Police Station for the ofence punishable under Sections 279 and 338 of the Indian Penal Code, 1860 (' IPC ' for short).

(3.) The facts of the case in brief are as under :-