SUBHADRA SUSHIL ANAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. By consent, the rule is made returnable forthwith.

(2.) Shri Gadkari, the learned APP for the respondent No.1 and Shri Lanke, the learned advocate for the respondent No.2 waive service.

(3.) The petitioners seek direction for quashing the FIR No.130 of 2007 lodged at Khar Police Station, Mumbai.