RAJIV BANSAL Vs. STATE OF MAHARSAHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the parties heard finally.

(2.) By this Petition under Articles 226 and 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973 ("the Code"), the Petitioners assail the legality, propriety and correctness of an Order passed by the learned Metropolitan Magistrate, 66th Court Andheri, Mumbai in CC No.553/SW/2022, whereby process was ordered to be issued against the Petitioners - Accused Nos.1 to 9, for the offences punishable under Ss. 420 and 409 read with Sec. 34 of the Indian Penal Code, 1860 ("the Penal Code").

(3.) The background facts leading to this Petition can be stated in brief as under: