NARENDRA NAGINDAS RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The prayer in this Petition under Article 226 of the Constitution of India is for issuing a writ of mandamus directing the third Respondent to register the First Information Report (FIR) and record the statement of the Petitioner and other Bank account holders.

(2.) The learned counsel appearing for the Petitioner invited our attention to the complaint dated 1 st October, 2009, as well as the other documents placed on record. He pointed out the allegations made therein as regards withdrawal of large amounts by the accused and siphoning of the funds by the accused. He invited our attention to the alleged power of attorney executed by the parents of the Petitioner.

(3.) He invited our attention to Section 154 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the said Code of 1973").