SAMEEP MAHARAJ PADORA Vs. PRIYANSHA SAMEEP PADORA

JUDGEMENT

(1.) HEARD the learned Counsel for the Petitioner, the learned Counsel for Respondent No. 1 and the learned Addl. P. P. for the State. Rule. The learned Counsel for the Respondents waive service. By consent taken up for hearing.

(2.) THIS is a petition filed by the Petitioner-husband seeking to quash the criminal proceedings filed against him under the Criminal Case No. 102/p/2003 pending before the learned Additional Chief Metropolitan Magistrate, 9th Court, Bandra, Mumbai. In the aforesaid Criminal Case, the Petitioner has been charged with the offence punishable under Sections 498-A, 406 and 114 of the Indian Penal Code read with Section4 of the Dowry Prohibition Act, 1961.

(3.) UNDER the aforesaid facts and circumstances, specially for the reasons stated in the above referred Judgment of the Hon'ble Supreme Court in the case of B. S. Joshi Vs. State of Haryana, Rule is made absolute in the present petition in terms of prayer clause (a ).