AIROnline 2019 Bom 243

Bombay High Court

Hon'ble Judge(s): Z. A. Haq, Vinay Joshi , JJ

Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.354A, S.354D, S.323, S.504, S.506— Quashing of FIR - Offence under Ss. 354 A, 354 D, 323, 504, 506 of Penal Code - Record showing none of statement recorded by investigating agency corroborating claim made by informant and there is nothing on record on basis of which it can be said that ingredients necessary to constitute offences punishable under Ss 354 A, 354 D, 323, 504, 506 of Penal Code are prima facie made out against accused - FIR liable to be quashed. (Para 5)