Feeling aggrieved and dissatisfied with the impugned interim order dated 28.09.2020 passed by the Division Bench of the High Court of Judicature at Bombay in Writ Petition (ST) No. 2306 of 2020, ... by which, in an application filed by private respondent nos. 2 to 4 herein (hereinafter referred to as the ‘original accused’) under Article 226 of the Constitution of India r/w Section 482 Cr.P.C. with a prayer to quash the criminal proceedings being FIR No. 367/2019 dated 19.09.2019, the High Court has directed that “no coercive measures shall be adopted” against the original accused in respect of the said FIR, the original complainant has preferred the present appeal.