NAJOO FRAMROZE TITINA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Heard forthwith by consent.

(2.) THIS is an application filed by one Mrs. Najoo Framroze Titina, aged about 62 years and a house wife, who has been joined as accused No.3 in complaint case No.70/S/96 pending in the Court of Metropolitan Magistrate Court, No.14, Girgaum, Mumbai, against an order of taking cognizable offence under Sections 504, 506(ii), r/w 114 of the Indian Penal Code alongwith two co-accused who are respectively her husband and her son.

(3.) THE complaint is filed for an incident which took place on 3.4.1995 at about 5.30 p.m. when Rationing Officer visited the premises for verifying as to whether persons named were occupying different premises as per their record.