HEMANT DHIRAJLAL BANKER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has arisen out of SLP(Crl.) No. 10067 of 2021. The appellant, a septuagenarian, filed this appeal by way of special leave challenging the impugned judgment and order dtd. 14/12/2021, whereby and whereunder the prayer for quashing of F.I.R. which was registered vide C.R. No. 303 of 2020 dtd. 27/8/2020 at Worli Police Station, Mumbai under Sec. 387 read with 34 of the Indian Penal Code(for short,'IPC') and transferred to Anti-Extortion Cell, Crime Branch, Mumbai and thereafter registered as C.R. No. 122 of 2020 was rejected as well as against the order of approval accorded under Sec. 23(1) of Maharashtra Control of Organized Crime Act, 1999 ('MCOCA') was dismissed.

(3.) Heard the learned Solicitor General and the learned senior Signature Not Verified counsel for both the sides.