MEENA SHROFF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the Applicants and the learned APP for the State.

(2.) '' The Applicants are challenging the order passed by the learned Metropolitan Magistrate, 48th Court, Andheri on a complaint filed by the Respondent No.2 against the Applicants for the offences punishable under sections 120B, 387, 420, 465, 467,468, 471, 472, 474, 506 r/w. 34 of the Indian Penal Code directing the police to investigate the offence under section 156(3) and to submit the report.

(3.) '' In my view, the preliminary objection raised by the Respondent No.2 cannot be accepted. It is a well settled position in law that this Court while exercising jurisdiction under section 482 of Cr.P.C. can entertain an application even against an order under section 156(3) of Cr.P.C.