SAMEER DATTA KADAM Vs. SUPRIYA SAMEER KADAM

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The application is taken up for final hearing with the consent of learned counsel appearing for the parties; and heard.

(2.) Pursuant to private notice served upon respondents, Advocate Mrs. Anjali P. Yajurvedi appeared for first respondent and learned APP caused appearance for second respondent.

(3.) This application is filed with following substantive prayer clause (a), which reads thus, "(a) That this Hon'ble Court be pleased to quash and set aside charge-sheet arising out of FIR No. 296 of 2015 dated 03/07/2015 (Exhibit A) registered with the Khar Police Station pending on the file before the Ld. Addl. Chief Metropolitan Magistrate, 9 th Court, Bandra, Mumbai in C.C. No. 996/PW/2018."