- (1.) Leave granted.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The respondents herein are said to be the senior officers of the Custom Department, Government of India. It is alleged that on 26.08.2008 they were found in drunken condition watching obscene film in the company of bar girls. Accordingly, criminal complaint was filed against them. The High Court has quashed the said complaint by holding that the place where the respondents were found was not a public place.;