- (1.) The application for impleadment is allowed. Permission to file the special leave petition is granted.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order dated 15.02.2016 whereby the Division Bench of the High Court of Judicature at Bombay disposed of Writ Petition No. 675/2016 in terms of the statement made by the learned Public Prosecutor on behalf of the State of Maharashtra that the F.I.R. would be registered on the basis of the respondent's complaint, urging various legal contentions.;