MANOJ OSWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE.

(2.) The Respondents waive service. By consent of parties, heard forthwith.

(3.) By this Writ Petition under Article 226 of the Constitution of India r/w Section 482 of the Code of Criminal Procedure, 1973, the Petitioner is seeking quashing of CR No.3212/2011 registered with the Cyber Crime Cell, Crime Branch, Pune alleging offences punishable under Section 500 of the Indian Penal Code and Section 66A of the Information Technology Act, 2000.