NILESH BALKRISHNA RODE Vs. SUVARNA NILESH RODE

JUDGEMENT

(1.) By the present Petition under Article 226 of the Constitution of India, the Petitioner, an accused in POCSO Spl. Case No.288 of 2019 pending on the file of Additional Sessions Judge, Mumbai, arising out of C.R.No.168 of 2018, registered with BKC Police Station, Bandra, Mumbai, dated 13 th June 2018 under Ss. 354 and 323 of Indian Penal Code ('IPC') and under Ss. 8, 10 and 12 of The Protection of Children from Sexual Offences Act, 2012 ('POCSO Act'), is seeking for quashing of the said crime.

(2.) Heard Mr. Pillai, learned Advocate appearing for Petitioner, Ms. Chopda, learned Advocate appearing for Respondent No.1 and Mr. Chate, learned A.P.P. for Respondent No.2-State. Perused record produced before us.

(3.) Record indicates that, by an Order dated 22 nd November 2019, Rule was granted and by way of interim relief, proceedings before the trial Court were stayed.