PRADNYA PRANJAL KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A writ petition [Criminal Writ Petition No. 4394 of 2024] under Article 226 of the Constitution of India, 1950 [Constitution] as well as under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 [BNSS], was presented by the petitioner before the High Court of Judicature at Bombay [Bombay High Court]. In such writ petition, she sought quashing of a First Information Report [FIR] under Ss. 420, 406 and 409 read with Sec. 34 of Indian Penal Code, 1860 registered with M.I.D.C. Police Station, Solapur, dtd. 12/9/2024, bearing C.R. No. 648 of 2024. The same has been disposed of by a Division Bench of the Bombay High Court by an order dtd. 1/7/2025. The reasons assigned by the High Court read as follows :-

(2.) We have heard learned Counsel appearing for the petitioner. He has placed before us the "Sitting List" of Judges of the Bombay High Court, effective from 9/6/2025, circulated by the Registry.

(3.) It appears therefrom that the Division Bench which disposed of the writ petition by the impugned order had the jurisdiction to hear, inter alia, the following matters:-