KAMLESH MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioners are seeking quashing of C.C. No. 881/PW/2014, pending on the file of learned Metropolitan Magistrate, 49th Court at Vikhroli, Mumbai, arising out of C.R. No. 89 of 2014, dtd. 1/3/2014, registered with Ghatkopar Police Station, Mumbai, under Ss. 354-B and 506(II) read with Sec. 34 of the Indian Penal Code (IPC).

(2.) Heard Mr. Dubey, learned Advocate for the Petitioners, Mrs. Deshmukh, learned APP for Respondent Nos.1 and 2 and Mr. Wable, learned Advocate for Respondent No.3. Perused entire record.

(3.) Record indicates that, by an Order dtd. 1/12/2014, Rule was issued and interim relief was granted in favour of the Petitioners.