RAJESH KHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By the present petition, filed under Article 226 of the Constitution of India r/w Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), Petitioners seek quashing of the FIR bearing No.0339 of 2024 dtd. 17/10/2024 registered by the Kashigaon Police Station, Thane, (for short "Impugned FIR"), under Sec. 420 and 406 of the Indian Penal Code, 1860 (for short "IPC").

(3.) Impugned FIR registered by the Respondent No.1-Kashigaon Police Station, refers to the Petitioners as Accused and the Respondent No. 2 as the Complainant / Informant.