HEMENDA HARIDAS MAPARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) By this petition, petitioner who is an accused in Crime No.435 of 2018 registered with Tilak Nagar Police Station, Mumbai, for offences punishable under Sections 304(2), 336, 337, 341, 465, 467, 438, 406, 427 read with 34 of the Indian Penal Code at the instance of Vivekanand Waingankar (First Informant) is challenging the order dated 30th March 2019 passed by the learned Metropolitan Magistrate, 72nd Court, Vikhroli, Mumbai, issuing proclamation against the petitioner. The prayer is to quash the proclamation issued against the petitioner/accused.

(3.) Facts, in brief, are thus :