AMIT NARENDRA DOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard.

(2.) RESPONDENT No.2 filed a complaint against the present petitioner under Sections 406 and 420 of IPC and was registered as RCC No.859/2009 in the Court of J.M.F.C. Nashik Road at Nashik.

(3.) THEREFORE, the petition is allowed and the proceedings in the criminal case are quashed. Rule made absolute accordingly.