MANGLAM ROONGTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned Counsel appearing for respondent No.2 submits that he has not yet filed Vakalatnama. He has tendered across the bar Vakalatnama and the same is taken on record.

(2.) Rule. Rule made returnable forthwith and heard with the consent of learned Counsel appearing for the respective parties.

(3.) By this petition under Article 226 of the Constitution of India r/w. Section 482 of the Code of Criminal Procedure, the petitioners seek to quash First Information Report No. 0108 of 2019 (for short, "FIR") dated 3rd April, 2019 registered with Kopar Khairane Police Station, Navi Mumbai for offences punishable under Sections 498A , 406 r/w 34 of the Indian Penal Code .