MANISH KIRTIBHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The Rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(3.) By this petition, under Articles 226 and 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), the Petitioners seek the quashing of the FIR No.38 of 2019, dtd. 20/1/2019, registered against them at Kasturba Marg Police Station, Borivali, Mumbai and the proceedings arising therefrom, on the ground that the ingredients of Sec. 79 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as 'the Act') are not at all satisfied on the basis of the allegations made in the said complaint and the material placed on record.