ROHIT SATINDRA SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioner seeks to quash and set aside criminal proceedings bearing C.C.No.1363/PW/2019 pending before the Metropolitan Magistrate, 12th Court, Bandra arising from C.R.No.19 of 2019 dtd. 9/1/2019 registered with Bandra Police Station for the offences punishable under Ss. 354, 354A, 323 and 509 of the Indian Penal Code, 1860 ('IPC').

(2.) The facts of the case are as under:

(3.) By an Order dtd. 5/7/2023, the Petition was admitted. Despite service, none appeared for the Respondent No.2.