NAVNEET RAVI RANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of the learned counsel for the respective parties, the Petition is taken up for hearing disposal at the admission stage itself.

(2.) The principal prayer in the Petition is quashment of F.I.R. bearing Crime No. 506 of 2022 registered at Khar Police Station, Thane for the commission of offence under Sec. 353 of the Indian Penal Code.

(3.) Mr. Rizwan Merchant, the learned counsel appearing for the Petitioners in his detailed submission invited our attention to the documents placed on record. Mr. Merchant firstly, invited our attention to the First Information Report lodged at Khar Police Station bearing Crime No. 500 of 2022 on 23/04/2022 at 17.23 hours i.e. 05.23 p.m.. Now this Crime is registered for commission of offence under Sec. 153-A read with 34 of the Indian Penal Code, with Sec. 37(1) of Maharashtra Police Act and Sec. 135 of the Maharashtra Police Act.