AMARJEETSINGH MOHINDERSINGH BASI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These petitions under Article 226 of the Constitution of India and section 482 of the Code of Criminal Procedure, 1973 ( 'the Code ') have been instituted to quash and set aside the first information report, bearing C.R. No. 806 of 2019, dated 19? July 2019, registered with Pimpri Police Station for the offences punishable under sections 420, 406, 409, 465, 467, 468 and 471 read with 34 of the Indian Penal Code, 1860 ( 'Penal Code ') at the instance of the respondent No.2-the first informant.

(2.) The background facts necessary for determination of these petitions can be stated as under :-

(3.) The respondent No.2-first informant preferred an interim application being Interim Application No. 793 of 2020 to vacate the aforesaid ad-interim order.