MANISH SHYAMLAL MAKHIJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the Applicant-orig.accused, the learned Advocate for respondent No.2-orig.complainant who is present in-person and the learned APP for the State.

(2.) THE applicant is seeking quashing of C.R.No.161 of 2005 and the proceedings relating thereto of Bandra Police Station. THE said case is under Section 376 and 506 of IPC.

(3.) MRUDULA Mahesh Lad, API Bandra Police Station/West Control, who is the Investigating Officer in the said case, identifies respondent No.2-orig.complainant.