VIJAY CHOUDHARY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioner has invoked jurisdiction of this Court under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure (for short, 'the Cr.P.C." ) for quashing of the First Information Report No.347 of 2016, dtd. 24/8/2016, under Ss. 354-A and 509 of the Indian Penal Code (for short, 'the IPC' ), registered with Bhandup Police Station, Mumbai, at the instance of Respondent No.2, the informant.

(2.) Heard Mr. Sanjay Kumar, learned counsel for the Petitioner, Mr. Patil learned APP for the Respondent No.1-State and Ms. Meenaz Kakalia, learned Advocate for the Respondent No.2.

(3.) Record reveals that, by an Order dtd. 5/10/2017, this Court had granted ad-interim relief in favour of Petitioner. By a subsequent Order dtd. 16/1/2018, Rule was issued in the Petition. The ad-interim relief granted by an Order dtd. 5/10/2017 was confirmed as interim relief.