IQBAL DAWOOD SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application seeking leave to appeal challenging the judgment and order passed by the Metropolitan Magistrate, 62nd Court, Dadar, Mumbai, thereby acquitting the accused-respondent of the offence punishable under Sections 500 and 506(II) read with Section 34 of Indian Penal Code. Such for the facts necessary for the decision of this application are as follows:-

(2.) Upon perusal of the application accompanying the change report, in which it was contended as follows:-

(3.) The learned Metropolitan Magistrate, upon considering the contents of the complaint, had framed the charge against the accused for offences punishable under Section 500 of IPC and Section 506 of IPC against the original accused No. 1. The evidence was recorded. The Metropolitan Magistrate, after recording of evidence and subjective satisfaction had acquitted the accused persons of the charges framed against them.