TAYYABALI YUSUFALI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the Counsels for the parties, heard finally.

(2.) This petition under Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure, 1973 ( "the Code ") is preferred to quash and set aside CC No.3165/PW/2016, pending on the file of the learned Metropolitan Magistrate, Railway Mobile Court, Andheri, arising out of FIR No.194 of 2016, dated 2nd June, 2016, registered at Meghwadi Police Station, Mumbai, for the offences punishable under Sections 354, 323 and 504 of the Indian Penal Code, 1860 ( "the Penal Code "), at the instance of respondent no.2 - first informant, on the basis of the settlement of the dispute

(3.) The petition arises in the backdrop of the following facts: