SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) lays challenge to the registration of First Information Report (FIR) dated 20.03.2013 registered at City Police Station, Chandrapur, vide Crime No.77/2014 for offences punishable under Sections 420 and 468 of the Indian Penal Code (IPC). The applicant being aggrieved by continuation of the above proceedings, prays for quashing thereof.

(2.) The prefatory facts would be necessary to comprehend better the issues involved and rival contentions:-

(3.) The applicant has therefore, filed the present application invoking power of this Court under Section 482 of the Cr.P.C. In substance, the case of the applicant is that registration of the FIR against the applicant is abuse of process of Court. The change in register took place on 14.2.2003 by earlier Shop Inspector and it bears signature of the then Shop Inspector. In the year 2003, the applicant was not in charge of the said post. The applicant has continued earlier notings and therefore, no forgery is committed by the applicant.