DATTAPRASAD RAMVILAS LAKHOTIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and heard finally, by consent.

(2.) This Application is for quashing complaint dated 17.7.2010 i.e. Crime No. I-277/2010 registered with Kranti Chowk Police Station, Aurangabad, for offences punishable under Sections 406 and 420 of the Indian Penal Code. The copy of complaint is at page 16.

(3.) Learned Advocate for the petitioner has argued in support of the application. The points pressed by him, are summarized as follows:-