T.CHANDRAMOULI Vs. POLICE INSPECTOR VASCO POLICE STATION

JUDGEMENT

(1.) Heard Shri A. D. Bhobe, learned Advocate appearing for the Petitioner, Mr. S. R. Rivankar, learned Public Prosecutor appearing for the Respondent no.1 and Mr. A. Gosavi, learned Advocate appearing for the Respondent no.2.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waive service.

(3.) The above Petition seeks, inter alia, to quash and set aside the FIR bearing no.163 of 2015 registered with the Vasco Police Station for the offences punishable under Sections 417, 420, 506(ii) Read with 34 of the Indian Penal Code.