LALCHAND SIRUMAL BHOJWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Application under Sec. 482 of the Criminal Procedure Code, 1973 ("Cr.P.C."), the Applicant seeks quashing of First Information Report ("FIR") No. 303/2018 dated 8 th August 2018 registered originally with the Powai Police Station lodged by Respondent No. 2 ("Complainant") against him, for the offenses punishable under Ss. 376, 420 and 506 of the Indian Penal Code, 1860 ("IPC") and subsequently transferred to Mulund Police Station, Mumbai for further investigation.

(2.) Vide Order dtd. 16/12/2022, notice was issued to Respondent No. 2 and the trial Court was directed to defer the criminal proceedings arising from the said FIR. Thereafter, the Application was admitted by an Order dtd. 28/3/2023.

(3.) Facts of the case: