TUSHAR VASANT AHIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The prayer is for quashing of the offence in Crime No. 558 of 2020.

(2.) The genesis of the offence is the Respondent No.2 Complainant alleges sexual exploitation by the Petitioner, who is posted at Dubai.

(3.) The Petitioner and respondent both are placed on record their respective affidavits. Both the parties have agreed that they shall not interfere with the personal and private life of each other. The affidavits tendered by the respective parties through their counsel are taken on record.