GOVIND KAKURAM KATARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioners have invoked jurisdiction of this Court under Article 226 of the Constitution of India for quashing of C.C. No.425/PW/2011 pending on the file of learned Metropolitan Magistrate, 9th Court, Bandra, Mumbai, arising out of C.R. No. 578 of 2010, dtd. 25/11/2010, registered with Khar Police Station, Mumbai, under Ss. 325, 427, 504, 506 read with 34 of Indian Penal Code (I.P.C.).

(2.) Heard Ms. Poonam Ankleshwaria, learned Advocate for Petitioners and Smt. Savita M. Yadav, learned A.P.P. for Respondent No.1- State. Perused entire record.

(3.) Respondent No.2 has lodged present crime i.e. C.R. No. 578 of 2010 with Khar Police Station, Mumbai, on 25/11/2010, under Ss. under Ss. 325, 427, 504, 506 read with 34 of I.P.C..