MANAS MANDAR GODBOLE 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 notice on behalf of the respondent -State.

(3.) By this petition, preferred under Article 226 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, the petitioner seeks quashing of the FIR bearing C.R. No. 84 of 2020 registered with the Marine Drive Police Station, Mumbai, for the alleged offences punishable under Ss. 279, 337, 429 of the Indian Penal Code; Sec. 184 of the Motor Vehicles Act, 1988 and Sec. 11(a)(b) of the Prevention of Cruelty to Animals Act, 1960 and consequently, the proceeding pending before the learned Metropolitan Magistrate, 64th Court, Esplanade, Mumbai, being C.C.No. 114/PS/2021.