ANITA SUDAM AHIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure (hereafter referred to as "Cr.P.C."), the challenge by the applicants is to the order dtd. 15/11/2007 and consequently for quashing the complaint instituted by respondent No.2 before the Court of Metropolitan Magistrate, 49th Court, Vikhroli, Mumbai.

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

(3.) I have heard the learned counsel for the applicants and learned APP for the prosecution. No one appeared for the contesting respondents though they are duly served.