MANISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appeal is directed against judgment and order dtd. 27/9/2022, passed by the High Court of Judicature at Bombay at Nagpur in Criminal Application (APL) No. 506 of 2022, whereby the appellant's prayer for quashing of FIR No. 80/2022, dtd. 11/2/2022, registered under Sec. 420 of the Indian Penal Code, 1860, (for short the 'IPC') at Police Station Lakadganj, Nagpur, was refused.

(3.) The 2nd non-applicant (respondent no.2 herein) - Nitin, S/o Murlidhar Agrawal, took out an application under Sec. 156(3) of the Code of Criminal Procedure, 1973, before the Judicial Magistrate First Class (Nagpur) alleging as follows:-