MAHADEO PUNDLIK TAKSANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule is made returnable forthwith. By consent, the matter is taken up for hearing.

(2.) The applicants have filed this application for quashing of F. I. R. No. 3038/2006 filed with Allaipur Police Station, district wardha lodged by respondent No. 2.

(3.) Provisions of section 33 of the said Act lay down that if a person molests or abets molestation of a debtor for recovery of the debt due by him to a creditor amounts to an offence of molestation. What constitute molestation is set out in the explanation.