TALEB @ CHOTA RAFIQ BEG Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition, petitioner has sought quashing of the First Information Report (FIR) and charge-sheet submitted in pursuance of completion of investigation concerning the said FIR. According to the petitioner, there is no material brought on record to even remotely link the petitioner with the alleged offence and therefore, the present petition deserves to the allowed.

(3.) In the present case, an FIR dated 04.02.2017 was registered against unknown person on the basis of a complaint lodged by respondent No.3. According to respondent No.3, on 03.02.2017 when she was working in her office where she was required to deal with cash amounts, an unknown person approached her and stated that he required one currency note of Rs.2000/- as he had some Pooja at his place, in respect of which he was ready to give four currency notes of Rs.500/- each. It was further stated in the aforesaid complaint that when respondent No.3 gave one currency note of Rs.2000/- in exchange of four currency notes of Rs.500/-, the said unknown person said that he wanted the currency note of Rs.2000/- for exchange in better condition.