RISHABH SURENDRA DARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel for the petitioner seeks leave to amend the cause title so as to implead the other accused as petitioner and to give the particulars of the criminal case of the Trial Court, since the amendment is necessitated in the wake of subsequent events. Leave is granted. Necessary amendment shall be carried forthwith.

(2.) Heard learned counsel appearing for the petitioner and the respondent No.3 in person and learned APP for the respondent-State.

(3.) The petition is filed for quashing and setting aside the FIR bearing C.R.No. 361 of 2016 registered with Pydhonie Police Station, Mumbai, at the instance of respondent No.3 for an offence punishable under Sections 353, 332, 506, 504 read with 34 of the Indian Penal Code.