SUBHASH HARISHCHANDRA CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the parties. Rule. Rule made returnable forthwith for final hearing at the stage of admission with the consent of learned counsel for the parties.

(2.) BY the present application u/s 482 of the Code of Criminal Procedure, the applicants have approached this Court with the prayer in terms of prayer clause (B) to the effect that the FIR lodged with Amalner Police Station vide Crime No.282/2010 u/s 120-B, 420, 468 of the Indian Penal Code on 20.12.2010 on the basis of private complaint filed by the complainant / respondent no.2 before the learned JMFC, Amalner, and the criminal proceedings initiated in furtherance thereto may be quashed and set aside to the extent of present applicants.

(3.) SUBSEQUENT to the order passed directing the concerned Police Station to carry out the investigation u/s 156(3) of the Code of Criminal Procedure, Amalner Police Station registered Crime No.282/2010 against the present applicants and two others on 20.12.2010 pursuant to the directions of the learned JMFC, Amalner. Thereafter, the present applicants approached this Court in its extraordinary jurisdiction u/s 482 of the Code of Criminal Procedure.