ASHISH SUNIL DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties Admit. Heard finally by consent.

(2.) By this application, the present applicant is seeking quashing of FIR in connection with Crime No.554/2025 registered with non-applicant No.1 police station for offences under Ss. 78(2), 333, and 351(2) of the BNS, 2023 and consequent proceeding arising out of the same bearing chargesheet No.204/2025.

(3.) The crime is registered on the basis of a report lodged by non-applicant No.2 (the complainant) on allegations that she is residing along with her family members. Her husband is serving in Army. On 17/7/2025, at about 2:30 pm, when she was in the house, the present applicant, who is officer of the MSEDCL, has visited her house and has not shown his Identity Card and disclosed her that he has to check electric meter and insisted her to give her mobile number and, thereafter, when she denied the same, he has abused her and also threatened her.