SUBODH MEDSIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India read with Sec. 482 of Criminal Procedure Code, the Petitioner seeks quashing of R.C.C. No. 445 of 2019, pending on the file of learned 5th Judicial Magistrate First Class, Pimpri, District Pune, arising out of CR No. 15 of 2018 dtd. 17/10/2018 registered with Chikhali Police Station, Pimpri-Chinchwad Police Commissionerate, for the offence punishable under Ss. 354, 354(A)(1)(i), 354-D(1)(i), 506 & 509 of Indian Penal Code.

(2.) Heard Ms. Contractor, learned Advocate for Petitioner, Mr. Pethe, learned A.P.P. for Respondent Nos.1 & 2 and Mr. Patil, learned Advocate for Respondent No.3. Perused entire record.

(3.) Record clearly indicates that, at the time of admission of the Petition i.e. on 17/4/2023, Advocate Mr. Rushikesh G. Patil had waived notice on behalf of Respondent No.3. The note put up by the Registry dtd. 24/9/2024 mentions that, "Rule writ issued". It is thus clear that, the Respondent No.3 has been duly served with the Notice of Petition.