ANDERSON MARK RICHARD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned A.P.P waives service on behalf of the respondent -State.

(3.) By this petition, preferred under Article 226 of the Constitution of India and under Sec. 482 of the Criminal Procedure Code, the petitioner seeks quashing of the FIR bearing LAC No. 39 of 2018 registered with the Sahar Police Station, Mumbai, for the alleged offences punishable under Sec. 6 of the Indian Wireless Telegraphy Act, r/w Sec. 20 of the Indian Telegraph Act, 1885.