ALTAF YUSUF LAKADAWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 438 of the Cr.P.C. filed by the aforesaid Applicant apprehending his arrest in MECR No.20 of 2015 registered with L.T. Marg Police Station, Mumbai, for the offences punishable under Ss. 120B, 420, 423 and 467 r/w 34 of the IPC .

(2.) Heard Mr. Bhavesh Parmar, learned counsel for the Applicant and Mr. S.V. Gavand, learned APP for the Respondent-State. None present for the Intervenor. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.

(3.) The aforesaid MECR was registered pursuant to the order dtd. 27/03/2015 passed by the learned Additional Chief Metropolitan Magistrate, 47th Court, Esplanade, Mumbai, on an application under Sec. 156(3) of the Cr.P.C. filed by Respondent No.2-Complainant.