SANJIDA LALLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Ms. Bajwa, learned counsel for the petitioner, at the outset, sought oral leave to amend the petition as the Sessions Case number is inadvertently referred as Sessions Case No.780 of 2013 instead of "Sessions Case No.48 of 2014". Leave as prayed for, is granted. Necessary amendment be carried out forthwith.

(2.) Heard learned counsel and learned APP appearing for the respective parties.

(3.) The petitioner is before this Court for seeking quashment of the proceedings initiated against respondent No.2 viz. Sessions Case No.48 of 2014 arising out of FIR No.463 of 2013 registered at Samata Nagar Police Station, Mumbai, for the offences punishable under Ss. 376 and 420 of the Indian Penal Code, 1860. Though, normally the person facing proceedings, who is added as accused, approaches this Court for quashing the FIR or the criminal case, in the present case, it is the informant/petitioner who is before this Court for quashment of the proceedings in the backdrop of the peculiar circumstances.