AMAZON INDIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard. finally with the consent of the parties.

(3.) This Petition under Article 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C. for short), seeks to quash the private complaint instituted by the Respondent No.2 in the Court of Judicial Magistrate, First Class, Ulhasnagar, Thane as well as order dated 16th August, 2021 issuing process against the Petitioner for the offence punishable under Section 420 read with 34 of the Indian Penal Code, 1860.