PAWAN RAJKUMAR DROLIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned APP for the State.

(2.) By this petition, the petitioner has prayed for quashing of FIR No.515 of 2017 dtd. 22/12/2017, registered at Khar Police Station as well as Sessions Case No.365 of 2018, pending before the Sessions Court at Greater Mumbai.

(3.) The petitioner is facing prosecution for offences under Sec. 306 of the Indian Penal Code, 1860 (IPC), i.e. for abetment of suicide as also Ss. 506(2) read with Sec. 34 of the IPC.