CHINTAN UPADHYAY Vs. HEMA UPADHYAY

JUDGEMENT

(1.) Rule. Respondents waive service. By consent rule made returnable forthwith. Heard parties.

(2.) By this petition under Article 227 of the Constitution of India read with Section 482 of Code of Criminal Procedure, the petitioner original accused is challenging the order dated 8th January 2013 issuing process, which order has been passed by the learned Additional Chief Metropolitan Magistrate, 21st Court, Bandra, Mumbai in C.C.No.3493/SS/2012.

(3.) The respondent No.1 complainant filed a complaint alleging offences punishable under section 4 read with 6 of the Indecent Representation of Women (Prohibition) Act, 1986 (hereinafter for short "said Act") and section 292(2)(a) of the Indian Penal Code.