Bombay High Court
Nimesh Dinesh Acharya And Anr vs The State Of Maharashtra And Anr on 5 August, 2025
Author: A. S. Gadkari
Bench: A. S. Gadkari
2025:BHC-AS:33276-DB
KVM WP 373-2025.doc
Digitally signed IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN by KANCHAN
VINOD
VINOD MAYEKAR
MAYEKAR Date: 2025.08.05
15:23:14 +0530 CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 373 OF 2025
1. Nimesh Dinesh Acharya, ]
Aged : 48 years, Occ: Service, ]
Residing at :- ]
A/105, Sai raj Garden, Iraniwadi Road ]
No.3, Kandivali (West), ]
Mumbai - 400067 ]
2. Pramod Arvindkumar Paurana ]
Aged : 49 years, Occ : Service, ]
Residing at :- ]
Room No.5, Guru Nanak Apartment, ]
1st Floor, Shankar Lane, ]
Opp. Shankar Mandir, Kandivali (West), ]
Mumbai - 400067 ] ...Petitioners
Vs.
1. The State of Maharashtra ]
(through Malad Police Station) ]
2. Mangesh Arjun Pawar, ]
Aged 40 years, Occ : Service, ]
Residing at :- ]
75/55, B.D.D. Chawl, Worli, ]
Mumbai - 400018 ] ...Respondents
______________________
Mr. Vrushabh Savla for Petitioners.
Smt. M. M. Deshmukh, APP for Respondent No. 1 - State.
______________________
CORAM : A. S. GADKARI AND
RAJESH S. PATIL, JJ.
RESERVED ON : 24th JULY 2025
PRONOUNCED ON : 5th AUGUST 2025
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::: Uploaded on - 05/08/2025 ::: Downloaded on - 05/08/2025 21:40:01 :::
KVM WP 373-2025.doc
JUDGMENT ( Per Rajesh S. Patil, J.) :
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1) By this Petition, the Petitioners are seeking quashing of C.C.No.
2262/PS/2016 pending before the learned Judicial Magistrate First Class
(24th Court), Borivali, Mumbai, arising out of C.R.No. 340 of 2015
registered against them and other accused persons at Malad Police Station,
Mumbai, for offences punishable under Sections 294, 114, 34 of the Indian
Penal Code, 1860 read with Sections 33(A) and 33(1)(w) of the
Maharashtra Police Act, 1951.
2) The FIR came to be registered against Petitioners and other
accused persons on 15th July 2015, with an allegation that obscene dances
were being performed by female in a Bar managed by Niteshkumar
Khirodhar Yadav, wherein Petitioners were present as 'customers' while the
raid was conducted by the police.
3) According to Petitioners, even if the contents of the FIR and the
charge-sheet submitted pursuant to investigation are perused, no role is
attributable to Petitioners, attracting the offences punishable under
Sections 294, 114, 34 of the Indian Penal Code, 1860 read with Sections
33(A) and 33(1)(w) of the Maharashtra Police Act, 1951. Learned
Advocate for Petitioners reiterated the contention that, there were no
specific allegations against Petitioners and that the material brought on
record, even if accepted to be true, does not make out any offence against
Petitioners. On this basis, it was submitted that when the ingredients of the
KVM WP 373-2025.doc
alleged offences were not made out, there was no question of Petitioners
being made to face the trial. It is for these reasons that Petitioners seek to
invoke extra ordinary jurisdiction of this Court under Article 226 of the
Constitution of India and inherent jurisdiction under Section 482 of
Criminal Procedure Code, for quashing of the said case as against them.
4) The learned Advocate for Petitioners has relied upon the
following Judgments of this Court to buttress his submissions :-
(i) Rushabh Mehta V/s. State of Maharashtra judgment
delivered in Criminal Writ Petition (St) No.4799 of 2020.
(ii) Manish Rughwani V/s. State of Maharashtra reported in
2024 SCC OnLine Bom 2343.
(iii) Nirav Raval V/s. State of Maharashtra reported in 2024
SCC OnLine Bom 2339.
5) On the other hand, the learned APP representing the State
submitted that, the names of Petitioners are clearly mentioned in the FIR
and the material collected in the charge-sheet indicates their presence at
the spot of incident i.e. the Bar, where the alleged crime was committed.
Therefore the Petition deserves to be dismissed, and the charge-sheet
cannot be quashed at this stage.
6) We have heard the learned Advocate for the rival parties, and
have perused the FIR and the charge-sheet.
7) It is necessary to examine the specific contention raised on
behalf of Petitioners that there are no allegations against Petitioners
demonstrating that the ingredients of the alleged offences could be said to
KVM WP 373-2025.doc
be present against the Petitioners. The Petitioners are alleged to have
committed offences under Sections 294, 114, 34 of the Indian Penal Code,
read with Sections 33(A) and 33(1)(w) of Maharashtra Police Act.
8) Perusal of the above quoted provisions would clearly indicate
that, for attracting offence under the Act, a person against whom the
offence is alleged is said to have indulged in any obscene act at a public
place. A perusal of the material on record shows that, no such allegations
are made specifically against the Petitioners. Considering the allegation
made in the FIR and charge-sheet, in our view, Section 294, 114, 34 of the
Indian Penal Code read with Sections 33(A) and 33(1)(w) of Maharashtra
Police Act would not be attracted to the Petitioners who are alleged to be
the persons present in the said restaurant/bar, as customers. As regards
Section 294 of IPC, there is no allegation in the FIR that, the Petitioners
were doing any obscene act, singing, reciting or uttering any obscene song,
ballad or words, in or near any public place. Moreover, there is no
allegation that the Petitioners had touched any woman in the said bar,
where the raid was conducted. Hence, in our opinion, as regards the
provisions of Section 294 of IPC, mere mentioning name of Petitioners in
the FIR and the charge-sheet would not suffice. There is lack of material to
indicate that the ingredients of the offences alleged under the said Act are
present against Petitioners in the entire charge-sheet.
9) So also Sections 33(A) of the Maharashtra Police Act, deals
KVM WP 373-2025.doc
with prohibition of performance of dance in eating house, permit room or
beer bar. This section admittedly does not apply qua the Petitioners who are
not the owners of the bar nor were they performing dance. And also Section
33(1)(w) of the Maharashtra Police Act, which deals with controlling public
places in order to prevent annoyance, risk, damage to the residents of the
vicinity. The petitioners were not the manager or staff of the Bar, therefore
this Section would also not be attracted, qua the Petitioners. The allegation
as far as the Petitioners are concerned is that they were present at the spot
as 'customers' where the alleged incident occurred. Therefore, the charging
sections against the Petitioners is Section 114 and 34 of IPC. The said
Section 114 of IPC deals with any person who is an abettor, when an
offence is committed. So also, Section 34 deals with an act done by several
persons with a common intention. In our view, the Petitioners cannot be
called as abettors, as there is no allegations in the FIR that the Petitioners
were showering money/currency on females who were allegedly
performing obscene dance. So also, there is no evidence to show that the
Petitioners were instigating the female to perform obscene dance and/or
songs.
10) Petitioner's Advocate has relied upon few Judgments passed by
Division Bench of this Court. In all these judgments it was alleged that
Petitioners/customers had visited the Bar where the police had conducted
raid. It is held that, the offences punishable under Sections 294, 114, 34 of
KVM WP 373-2025.doc
the Indian Penal Code read with Sections 33(a) and 33(w) of Maharashtra
Police Act would not be attracted as the Petitioners therein were customers
and hence in all those cases the writ petitions were allowed and the
FIR/charge-sheets were quashed. We are agreeable with the view taken by
the Division Bench of this Court in the above Judgments.
11) In the case of State of Haryana and Others Vs. Bhajan Lal and
Others, 1992 Supp (1) SCC 335 the Hon'ble Supreme Court had laid down
certain tests to verify as to whether accused persons need to be made to
face a trial or the FIR can be quashed. A perusal of the above quoted
paragraph would show that the case of Petitioners is covered in the first
three clauses thereof, as no case is made out against Petitioners about the
alleged offences, even if the FIR and other material on record is accepted.
The names of Petitioners are merely mentioned in the FIR and in the
Panchnama as customers and therefore, the Petition deserves to be allowed.
12) In view of the above, the Writ Petition is allowed in terms of
prayer clause (a) & (b).
12.1) The Criminal Case bearing No. 2262/PS/2016 pending before
the learned Additional Chief Judicial Magistrate First Class (24 th Court),
Borivali, Mumbai, qua Petitioners is quashed.
(RAJESH S. PATIL, J.) (A.S. GADKARI, J.)
