ABHISHEK DINKAR EKAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner in this writ petition has appeared in person. By this writ petition he has prayed for setting aside of order dt.13th August 2019 passed by the Court of Metropolitan Magistrate whereby the Magistrate has dismissed the Protest Petition filed by the petitioner, while partly accepting 'C' Summary submitted by the Investigating Agency in the present matter.

(2.) Petitioner is the original complainant in FIR dt.25.9.2014 registered against 8 persons for offences alleged under Section 420 r/w 34 of the IPC. There is no dispute about the fact that subsequently offences under the Information Technology Act were also added in the said FIR.

(3.) The accused persons had filed Cr. Writ Petition No.671/2015 before this Court to seek quashing of the said FIR registered at the behest of the petitioner herein. The said writ petition was entertained and ad-interim relief was granted in favour of the accused to the extent that chargesheet would not be filed without the leave of this Court. At the sametime it was clarified by an order dt.9.2.2017 passed by this Court in the aforesaid writ petition that the investigation was not stayed and that the accused shall co-operate with the investigation.