NILESH VASANT PATIL Vs. SAJITH KUNIMAL VENUGOPAL

JUDGEMENT

(1.) The Applicant has challenged the order dated 21 st May 2022 passed by the Judicial Magistrate First Class, 4th Court, Vashi in O.M.A. No. 89 of 2021, issuing process against the accused before him under Ss. 342 , 386 , 420 , 467 , 468 and 474 of IPC. The present Applicant is accused No.3 before the trial Court.

(2.) The brief allegations in the complaint are that, all the accused together forced the complainant i.e. Respondent No.1 herein to put his signature on some documents against his wish; and hence, committed all these offences. The accused No.1 was the Senior Inspector of Police, Local Crime Branch, Alibaug, Raigad.

(3.) At the first instance, the complainant i.e. Respondent No.2 herein, had prayed for directions for investigation under Sec. 156(3) of Cr.P.C. That prayer was rejected vide order dated 13 th March 2021 and instead, the officer in-charge of Vashi Police Station was directed to conduct inquiry under Sec. 202 of Cr.P.C.