NISHIT PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In view of the administrative order passed by the Hon'ble the Chief Justice dtd. 20/9/2024, the aforesaid petition has been placed before us and is accordingly taken up for hearing.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned A.P.P waives notice on behalf of the respondent No.1-State. Mr. Rakesh Kumar Singh, waives notice on behalf of the respondent No.2.

(3.) By this petition, preferred under Article 226 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, the petitioner seeks quashing of the FIR bearing C.R. No.515 of 2017, registered with the Khar Police Station, Mumbai, qua him, for the alleged offences punishable under Ss. 306, 506(2), 34 of the Indian Penal Code (IPC).