KESHAV HARISHCHANDRA BHOIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We heard Mr. Mohite, the learned Senior Advocate and Mr. Sahil Salvi the learned Advocate for Respondent No.3 and the learned APP for the State.

(2.) The prayer in the present petition is for quashing of Cr.No.300 of 2016 registered for the offences punishable under Ss. 465, 467, 468, 471, 406, 34 of the Indian Penal Code and consequential charge sheet submitted against the Petitioner.

(3.) The genesis of the offence alleged against the Petitioner rests on the following facts: