MAHESH MURTHY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and, by consent, the matter is heard finally.

(2.) Heard learned counsel and learned APP appearing for the respective parties.

(3.) The petition is filed for quashing and setting-aside the proceedings of CC No.1172/PW/2018 pending on the file of learned Metropolitan Magistrate, 12th Court at Bandra, Mumbai. The said case arises out of registration of FIR bearing CR No.174 of 2018 with Bandra Police Station, at the instance of respondent No.2, for the offences punishable under Sections 354 and 509 of the Indian Penal Code, 1860 (for short "the IPC"). The said FIR is registered on 16 th March, 2018 and Shubhada S Kadam 1/6 2 wp 1854.18.doc after completion of investigation, charge-sheet is filed before the concerned Magistrate at Bandra and cognizance of the offence is taken by the Magistrate on 3rd September, 2019.