AKHIL ANIL CHITRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner, by the present Petition under Article 226 of the Constitution of India has approached this Court with a prayer that, the FIR bearing No.884/2020 dtd. 4/12/2020 filed under Sec. 341, 323, 504, 506 and 34 of the Indian Penal Code, registered with Dindoshi Police Station, be quashed and set aside.

(2.) This Court vide its order dated 8 th February, 2021 was pleased to issue notice to Respondent. Respondent No.2, though served has not appeared.

(3.) Heard Mr. Tapan Thattet, learned Advocate for the Petitioner and Smt. M. M. Deshmukh, Acting PP with Mr. Vinod Chate, learned APP for the Respondent State. Perused record.