PRIYA RAJA JAVRANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith.

(3.) By this Application under Sec. 482 of the Code of Criminal Procedure, the Applicant is challenging registration of the F.I.R. No. 448/2019 registered with the Non-Applicant No. 1 - Police Station for the offences punishable under Ss. 304-A (later converted to 304) and 34 of the Indian Penal Code.