ZISHAN MUKHTAR HUSSAIN SIDDIQUE 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 under sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C"), the petitioner seeks quashing of the FIR bearing C.R. No. 168 of 2022 registered with the Mira Road Police Station, for the alleged offence punishable under sec. 3 of the Official Secrets Act, 1923 and consequently the charge-sheet filed in the Court of the learned Chief Judicial Magistrate, Thane, being No. RCC 1811 of 2022.