SHAILENDRA KUMAR DUBEY Vs. XYZ

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith. With the consent of the parties the petition is taken up for final disposal. Learned APP waives notice on behalf of respondent No. 2 - State.

(3.) By this petition, preferred under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner seeks quashing of the FIR bearing C.R. No. 318 of 2019 dtd. 17/11/2019 registered with the BKC Police Station, Mumbai for the alleged offences punishable under Ss. 376, 377, 498A, 354, 506(2), 420, 406, r/w 34 of the Indian Penal Code.