MANOJ SURYAKANT DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner is in service with the IndiGo Airlines as Assistant Security Manager. He is seeking directions to quash and set aside the proceedings pending before the 66 th Metropolitan Magistrate Court, Andheri, Mumbai, in Criminal Case No.1051/PW/2016. The Petitioner is also seeking to quash and set aside the Chapter Proceedings bearing Case No.59 of 2016 in Chapter Case No.17 of 2016, pending against the Petitioner before the Additional Special Executive Magistrate, Airport, Mumbai.

(2.) The Writ Petition is filed against the First Information Report (FIR) No.2 of 2016, registered at Airport Police Station, Santacruz, Mumbai on 12/1/2016, on complaint of one Mrs.Tina John, Respondent No.2, alleging offence punishable under Sec. 354 of the Indian Penal Code (IPC) against the Petitioner.

(3.) The Airport Police Station, Santacruz, Mumbai filed charge against him before the learned Metropolitan Magistrate 66th Court at Andheri, Mumbai. The Airport Police Station, Santacruz, Mumbai has also initiated Chapter proceedings bearing No.59 of 2016 in Chapter Case No.17 of 2016 against the Petitioner under Sec. 107 of the Code of Criminal Procedure, which is pending before the Additional Special Executive Magistrate, Airport, Mumbai. The Petitioner has been called upon to sign a bond of Rs.5,000.00 for good conduct.