RAJESH KUMAR RATILAL VANIGOTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The counsel for the Petitioner submit that the petitioner is already chargesheeted. Leave is granted to place on record the chargesheet and incorporate the chargesheet in prayer for quashing of the chargesheet.

(2.) Amendment to be carried out forthwith. Digitally

(3.) Heard learned counsel for the Petitioner. The Petitioner is seeking quashing of the First Information Report (FIR) being C.R. No.22 of 2019 registered with Bangur Nagar Police Station, Mumbai for the alleged offence punishable under Sec. 420 read with 34 of the Indian Penal Code , 1860, along with the chargesheet.