MOHAMED IRFAN BURHAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Criminal Writ Petition under Article 226 of the Constitution of India r/w Sec. 482 of the Criminal Procedure Code, the petitioners are seeking quashing of FIR being Crime No.396 of 2021 registered with Mira Road Police Station and consequential charge-sheet filed against them for an offence punishable under Ss. 420, 406, 34 of IPC.

(2.) The facts necessary for deciding the present petition are as under :- Petitioner No.1 is a son of petitioner No.2. The petitioner No.2 was married to one Burhan Shaikh.

(3.) Petitioners are owners of land old Survey No.468, New Survey No.144 and land old Survey No.470, New Survey No.117 Hissa No.1 admeasuring 266.72 sq.mtrs. It was agreed between the petitioners and the respondent No.2 to rent out 2158 sq.ft. of area as is claimed in the FIR. It is claimed that accordingly online rent agreement was entered into and registered on 10/8/2021.