MOHAN VELJI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Petition, Petitioners Accused in C.R. No.108 of 2014 dtd. 20/3/2014 registered with Ghatkopar Police Station, Mumbai under Sec. 420 read with Sec. 34 of the Indian Penal Code (for short, "IPC") and subsequently registered as CR No.40 of 2014 with EOW, Mumbai have invoked jurisdiction of this Court under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure (for short, "the Cr.P.C.") for quashing of the said crime lodged by the Respondent No.2.

(2.) Heard Mr. Sanjog Parab, learned senior counsel for the Petitioners and Mr. Yagnik, learned APP for the Respondent No.1-State. Perused entire record produced before us.

(3.) Record indicates that, in the present Petition, by an Order dtd. 24/8/2016, Rule was granted and by way of interim relief, it was directed that, though the investigation of the crime shall continue, charge-sheet shall not be filed as against the Petitioners without the leave of the Court.