SEEMA HITESH KHANDELWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(3.) In this criminal writ petition, filed under Article 226 read with Article 227 of the Constitution of India, the petitioner who is the informant in the Crime bearing No. 29 of 2013 registered at City Kotwali Police Station Amravati, has challenged the order dtd. 13/10/2020 passed by the learned Chief Judicial Magistrate, Amravati, whereby the learned Chief Judicial Magistrate discharged accused No. 5- Smt Laxmi Hemant Pangarkar from the said crime bearing No. 29 of 2013 for the offences punishable under Ss. 420, 467, 471, 472 read with Sec. 34 and Sec. 120 B of the Indian penal Code (hereinafter referred to as 'IPC').