AVNEESH HARVANSH SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition, petitioner, First Informant, who set the law in motion by lodging First Information Report (FIR) on 22nd September 2015 with Police Station Rabale for offences punishable under Sections 420 , 465 , 467 , 468 , 471 read with 34 of the Indian Penal Code is challenging the order passed by the learned Additional Sessions Judge, Thane on 19 th October 2019 whereby, by dismissing the revision petition filed by the petitioner, order accepting "C" Summary passed by the learned Judicial Magistrate First Class, Vashi, Navi Mumbai, dated 18 th August 2017 came to be confirmed.

(3.) Facts leading to the filing of the present petition under Article 227 of the Constitution of India and under Section 482 of the Code of Criminal Procedure (hereinafter referred to as Cr.P.C . for the sake of brevity) can be summarised thus :