MAHESH SHANTILAL PAREKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned APP waives service for Respondent No.1/State and learned Counsel appearing for Respondent No. 2 /complainant/informant waives service. Taken up for final disposal by consent.

(2.) This Petition is filed under Article 226 of the Constitution of India r/w. Sec. 482 of the Code of Criminal Procedure 1973, ( "CrPC " for short) for quashing Crime bearing F.I.R. No. 37 of 2013 registered at Marine Drive Police Station for offences punishable u/s. 406 and 420 of Indian Penal Code, 1860 (for short "IPC ") and consequent criminal case pending on the file of Metropolitan Magistrate 47th Court Esplande Mumbai.

(3.) Heard learned Counsel Mr. Solkar, for the Petitioner-Accused, Mr. Saste learned APP for Respondent No. 1-State and Mr. Badheka for Respondent No. 2/Complainant.