RISHI PRABHA RANJITKUMAR PRASAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Writ Petition No. 4330 of 2019 is filed with following substantive prayers:-

(2.) The Writ Petition No. 1476 of 2021 is filed with following substantive prayer:-

(3.) Respondent No. 2 (First Informant) works as a cleaner in the housing society in which the petitioners are residing. The first informant lodged the FIR bearing C.R. No. 274 of 2018 on 6th September, 2019 with Chembur Police Station for the offences punishable under Sections 370 read with 34 of the Indian Penal Code and sections 75, 79 and 23 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'said Act '). Thereafter charge sheet came to be filed on 16th February, 2019 and Sessions Case No. 860 of 2019, arising out of it, is pending before Sessions Court for Greater Bombay, Mumbai.