AKRITI KAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) On the complaint filed by Respondent No.2 before Metropolitan Magistrate, Railway Mobile Court, Andheri Mumbai vide C. C. No.70/SW/2017, the Metropolitan Magistrate has passed the following order dtd. 4/8/2017:

(3.) The aforesaid order is impugned in the present writ petition. It is the case of the petitioner that she is singer by profession and her services were hired pursuant to an agreement dtd. 10/1/2014. According to her she has discharged her obligation under the aforesaid agreement after having received honorarium. Respondent No.2 has alleged that the performance was not carried out by the petitioner as per the assurances given to respondent No.2; that there is no discharge of the obligation and the offence is alleged to have been committed.