AKSHAY PADMAKAR NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bharat Bhatia, the learned Counsel for Petitioners, Smt. M. H. Mhatre, the learned APP for Respondent No.1-State and Ms. Trupti Chavan, for Respondent No.2.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel for the parties.

(3.) The Applicants/Petitioners have filed a Petition, seeking directions for quashing of First Information Report bearing CR No. 239 of 2020 dtd. 3/8/2020 registered with Dadar Police Station for the offences punishable under Sec. 498-A,406 read with 34 of Indian Penal Code, 1860.