RATNADEEP RAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the Petition filed under Sec. 528 of the Bharatiya Nagrik Suraksha Sanhita, 2023 read with Article 226 of the Constitution of India, the Petitioner, who is an Advocate by profession, seek quashing of F.I.R. No.455 of 2024 registered with Panvel Town Police Station on 20/07/2024, invoking Sec. 79 of the Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS').

(2.) Rule. Rule is made returnable forthwith. By consent of the parties, the Petition is taken up for final hearing.

(3.) Before we adjudicate upon the rival contentions raised before us, we must refer to the brief background in which subject C.R. came to be registered .