PHIROZ IBRAHIM KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the counsels for the parties, heard finally.

(2.) This petition under Article 226 of the Constitution of India and section 482 of the Code of Criminal Procedure, 1973 is fled for the following relief.

(3.) We have extracted the prayer clause on purpose. The petitioner who is arraigned in the aforesaid case for the offences punishable under section 465, 467, 468, 471, 420 read with 34 of Indian Penal Code, 1860 (the Penal Code) has invoked the writ and inherent jurisdiction of this Court on the premise that the dispute between the petitioner and respondent No. 2 Abdul Kadar Shaikh, who lodged frst information report No. 209 of 2009, is amicably resolved.