KISHOR VIJAY AACHREKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners seek quashing and setting aside F.I.R bearing C.R No. 775 of 2023 dtd. 9/8/2022 registered with the Virar Police station, Mira-Bhayander for offence under Sec. 354 of the Indian Penal Code ("IPC").

(2.) The Brief facts of the case are;

(3.) Mr. Asif Latif Shaikh, learned Counsel appeared for the Petitioners and Mr. Sudeep Pasbola learned Senior Counsel appeared for the Respondent No. 2. Mr. Ashish Satpute, learned APP represented the State.