PRASHANT NATTHUJI SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) Although, it has been argued on behalf of the State, by the learned APP and also on behalf of respondent no.2, the complainant, by his learned counsel, that there are some elements of criminal offences which are prima facie made out against the applicants; the reason for registration of various offences like those punishable under Ss. 420, 419, 409, 504, 506 and 120-B of the Indian Penal Code, we find on careful consideration of the material available in case diary and allegations made against the applicants by the non-applicant no.2 in the First Information Report, that no prima facie case for registration of these offences against any of the applicants is made out.