NARENDRA KUMAR SANTRAJ SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of the learned Counsel for the parties.

(2.) The applicant seeks to quash the First Information Report (for short- 'FIR') dtd. 29/4/2021 in Crime No.125/2021 registered at Achalpur Police Station for the offences punishable under Ss. 354-A and 354-D of the Indian Penal Code, 1860 (for short -"IPC'), filing of the charge-sheet bearing No.31/2021 and registration of the Regular Criminal Case (for short- 'RCC') No.184/2021 pending before the Judicial Magistrate First Class, Court No.3, Achalpur pursuant the said FIR.

(3.) The facts of the case are as under :