DEEPAK BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Application filed under Sec. 482 of the Criminal Procedure Code (for short 'Cr.P.C.'), is seeking for quashing of an Order dtd. 27/4/2016, passed under Sec. 156 (3) of Cr.P.C. by the learned J.M.F.C, Khadki, Pune in M.A.No.124/2016 (for short 'the Application') and the consequent F.I.R. bearing No.101 of 2016 dtd. 19/5/2016 registered against the Applicants and 2 others with Vishrantwadi Police Station, Pune for the offences punishable under Sec. 420, 406, 471, 120B r/w. 34 of IPC.

(2.) Heard learned Advocate Mr. Karansingh Rajput for the Applicant and Mr. Gavand, learned A.P.P. for the Respondent-State. Perused the record.

(3.) Record indicates that, by an Order dtd. 17/2/2017, rule was issued and the learned APP for Respondent No.1-State and Mr.Filjee Fredrick and Ms. Prateeti Thakur for Respondent No.2 waived notice. Further, as an interim relief, it was directed that, investigation shall continue. However, charge-sheet shall not be filed as against the Applicants without leave of this Court. Yet, none appeared for the Respondent No.2, when the Application was taken up for final hearing.