LAWS(BOM)-2020-2-318

PRAKASH C. SHETH Vs. STATE OF MAHARASHTRA

Decided On February 14, 2020
Prakash C. Sheth Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) The Petitioner is the First Informant, who has set the criminal law in motion by lodging the report which has culminated into registration of the Crime No.95 of 2013 for the offences punishable under Sections 403, 406, 408 and 409 of the Indian Penal Code. On filing of the final report, Criminal Case bearing No.2350/PW/2015 came to be registered against the respondent No.2 herein/original accused.