PRASHANT DATTATRAYA DESHMUKH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The Rule made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(2.) In this petition invoking the powers of this Court under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code, the petitioner is seeking quashment of FIR bearing Crime No.I-05 of 2017 registered against him in Akole Police Station, District Ahmednagar on 25.01.2017 for the offences punishable under Section 354 and 323 of the Indian Penal Code.

(3.) We have perused the petition, affidavit-in-reply of Respondent No.2 at whose instance the impugned FIR has been registered and the papers filed by both the sides.