UMA BHIMRAO NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsels for the parties, heard finally.

(2.) Petitioner nos.1 and 2, who are former and incumbent Chairpersons, respectively, of Ameeta Co-operative Housing Society Ltd., have preferred this petition to quash and set aside the proceedings in Complaint CC No.4114979/SS/2015 pending on the file of the learned Metropolitan Magistrate, 41st Court, Shindewadi, Mumbai, for the offence punishable under Sec. 381 read with Sec. 471 of the Mumbai Municipal Corporation Act, 1988 ( "the Municipal Corporation Act ").

(3.) The petition arises in the backdrop of the following facts: