HARESH MOTIRAM ASWANI Vs. TULIJO NARAYANDAS LAKHANI

JUDGEMENT

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

(2.) This petition takes exception to continuation of the Criminal Case being CC No.1014/PW/2016 pending on the fle of learned Judicial Magistrate First Class at Pimpri Chinchwad, Pune arising out of frst information report No. 218 of 2015 lodged on 3rd April, 2015 by Mr. Tulijo Narayandas Lakhani-respondent No. 1 for the offences punishable under sections 465, 467, 468, 471 of Indian Penal Code, 1860 (the penal code).

(3.) The petitioner has invoked the extraordinary and inherent jurisdiction of this Court seeking quashment of the above numbered proceeding on the basis of the settlement arrived at between the petitioner and respondent No. 2.