SHYJEESH K. THOMAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By invoking provisions under sec. 482 of the Code of Criminal Procedure (for short, "Cr.P.C."), applicant herein is seeking quashment of crime bearing no. 63 of 2020 registered at City Police Station Shirpur, along with consequential charge-sheet bearing no. 30 of 2020 giving rise to Sessions Case No. 57 of 2021 on the file of the learned Sessions Judge, Dhule.

(2.) Brief facts of the case are as under :- Respondent No.2 herein approached the learned Judicial Magistrate First Class, Shirpur by invoking powers under sec. 156(3) by way of private complaint no. 231 of 2020.

(3.) The learned Judicial Magistrate First Class, after following the initial procedure, directed City Police, Shirpur to register crime i.e. by invoking powers under sec. 156(3) of Cr.P.C., as a result of which, crime bearing No.63 of 2020 came to be registered and investigation was undertaken and after its completion, charge-sheet was filed and it further culminated into sessions case.