NASIR JAMAL SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of the learned counsel for the parties.

(2.) By this Writ Petition the Petitioner seeks the following substantial relief :-

(3.) The Petitioner herein is arraigned as an accused in the FIR bearing C.R. No.353 of 2019 (Corresponding M.E.C.R. No.6 of 2019) registered with L T Marg Police Station, Mumbai on 20/11/2019 for the offences punishable under Sections 463, 464, 466, 468, 469, 470, 471, 473, 205, 209, 415, 416, 418, 420, 421, 424, 120-A and 465 of the Indian Penal Code at the instant of Respondent No.2 herein.