RUCHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Returnable forthwith. Heard Finally with consent of parties.

(2.) THIS is an application under Section 482 of the Code of Criminal Procedure Code for quashing the F.I.R. as well as the criminal proceedings instituted on the basis of the said F.I.R.

(3.) THE contention of the present applicant is that this complaint has been filed only with a view that she should not be able to secure the job for she has many offers. It is also alleged that the complaint has been filed to coerce the accused to give-up the possession of the first floor of the house and filing of such complaint is abuse of process of law.