KSHITIJA VIJAY KAKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By present Petition filed under Article 226 of the Constitution of India, the Petitioner, Original Accused No.6 has prayed for quashing of C.R.No. 616 of 2019 dtd. 22/9/2019 registered with Vijapurnaka Police Station, Solapur City under Ss. 498-A, 504, 506 read with 34 of the Indian Penal Code, 1860.

(2.) Record indicates that, by an Order dtd. 28/7/2020, this Court had directed to issue notice upon Respondents No.1 and 2 and not to file charge sheet qua the Petitioner without leave of the Court. By an Order dtd. 13/4/2023, the Petition was admitted and the ad-interim relief granted earlier was confirmed as interim relief.

(3.) Heard Mr. Kumbhakoni, learned Advocate for the Petitioner and Mr. Shalgaonkar, learned A.P.P. for the Respondent No.1-State. Perused record produced before us.