NITIN JAYRAM PARAB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of parties. Learned APP waives for the Respondent State. Learned Counsel for Respondent No.2 waives for the Respondent No.2.

(2.) The Petitioner has approached this Court seeking to quash and set aside the FIR bearing C.R. No.384 of 2019, registered with Dattawadi Police Station, Dattawadi Pune City, Dist. Pune, for the alleged offences punishable under Ss. 406 , 409 , 420 and 120-B of the Indian Penal Code.

(3.) Heard Mr. Sanjeev Sawant, learned Counsel for the Petitioner, Mr. J.P. Yagnik, learned APP, for the Respondent State and Mr. Padmakar Gorad, learned Counsel for Respondent No.2.