SABITA PATRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of parties.

(2.) The six petitioners, have approached this Court praying for quashing and setting aside of the FIR No. 194 of 2023 registered with Powai Police Station, invoking Ss. 354 and 509 read with 34 of IPC and for quashing of all consequent actions arising from the same.

(3.) On the petition being listed before us, we have heard Advocate Karma Vivan for the petitioners along with Mr. Shriram Kulkarni for respondent no.2, the complainant, whereas the State is represented by Mr. Tanveer Khan, Additional Public Prosecutor.