JUDGEMENT
REVATI MOHITE DERE, J. -
(1.)Heard learned counsel for the parties.
(2.)Rule. Rule is made returnable forthwith, with the consent of the parties and the Petition is taken up for final disposal. Learned
A.P.P waives notice on behalf of the respondent-State.
(3.)By this Petition, the petitioners seek quashing of the FIR, bearing C.R. No. 565 of 2014 registered with the Wadala T.T. Police
Station, Mumbai, for the alleged offence punishable under Sec. 188 of the Indian Penal Code ("I.P.C.").
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