SATISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This writ petition is filed under Article 226 of the Constitution of India r/w Sec. 482 of the Code of Criminal Procedure seeking issuance of directions and quashing of FIR in Crime No.l85/2023 registered with Sadar Police Station for the offences punishable under Ss. 465, 466 and 471 of the Indian Penal Code.

(3.) The report was lodged by one Shri Abhijit Hande, Assistant Town Planner of the ULC Department. Principally, it has been alleged that the petitioner and others in connivance have prepared false and fabricated documents to purchase the land and thus, there is offence of forged and fabrication of documents.