PADMA RAJENDRA AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final hearing at admission stage with the consent of learned counsel for the parties.

(2.) By filing this Writ Petition, the petitioners have sought to quash the R.C.C. No.639/2016, pending before the Chief Judicial Magistrate, Dhule for the offences punishable under Ss. 420, 120-B, 468 read with Sec. 34 of the Indian Penal Code.

(3.) A gist of the prosecution case is that, the petitioners herein dishonestly induced the informant to enter into a transaction of agreement for sale, made him part with a sum of Rs.51.00 Lakhs and then refused to execute the sale deed and as such, committed an offence of cheating and the related offences.