AYUB AHMED SAYYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By preferring the present criminal application, the applicant has prayed to quash and set aside the charge sheet and proceedings of RTC No.88/2010 on the file of JMFC, Rahuri, which arise out of crime No.98/2010 registered with Rahuri police Station for an offence punishable u/s 420 of the Indian Penal Code.

(2.) Rule.

(3.) Rule made returnable forthwith. By consent of the learned counsel for applicant and learned APP, heard finally at the stage of admission itself.