SOPAN DAMODAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant accused has invoked the inherent jurisdiction of this Court under sec. 482 of the Code of Criminal Procedure, 1973 ('the Code') being aggrieved by an order dtd. 15/3/2018 passed by the learned Additional Sessions Judge, Kolhapur in Criminal Revision Application No.05 of 2015, whereby the learned Additional Sessions Judge, Kolhapur dismissed the revision and affrmed the order passed by the learned Judicial Magistrate, F.C., Kolhapur on an application (Exh.17) in Regular Criminal Case No.981 of 2013, whereby the learned Magistrate opined that the prima-facie case to frame charge against the accused for the offences punishable under Sec. 420, 464, 467, 468, and 471 of the Indian Penal Code, 1860 ('the Penal Code') was made out. ** Order is corrected as per order dtd. 31/5/2022

(2.) The background facts can be stated as under :-

(3.) Investigation commenced. During the course of investigation, the investigating offcer recorded the statements of witnesses. Copy of allegedly forged document came to be seized. After fnding complicity of the applicant, charge-sheet was lodged for the offences punishable under Sec. 420, 464, 467, 468 and 471 of the Penal Code.