MOHD. OSMAN KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . 1. The application is filed for relief of quashing and setting aside C.R. No.220 of 2017, registered with Sailu Police Station, District Parbhani, for the offences punishable under Sections 420, 468, 471, 409 read with 34 of the Indian Penal Code . During pendency of the proceeding, case came to be filed and so the relief of quashing of that case to the extent of the Applicant is also claimed.

(2.) Both the sides are heard.

(3.) The crime is registered due to order made by the learned Judicial Magistrate First Class to make investigation under Section 156(3) of the Code of Criminal Procedure in a proceeding, which was filed by Respondent No.2 in the Court of Judicial Magistrate First Class, Sailu.