SUDHA BANARASILAL SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Petition filed under Article 226 of the Constitution of India read with Sec. 482 of the Criminal Procedure Code, is seeking to quash C.R.No.356/2010 registered with Chembur Police Station, Mumbai and C.C.No.394/PW/12 arising out of the said crime, now pending before the learned Metropolitan Magistrate, 11 th Court, Kurla, Mumbai, for the offences punishable under Sec. 465, 467, 471, 420 and 120-B of I.P.C.

(2.) Heard Mr. Pritam Runwal, learned advocate for the Petitioner and Mrs. A.A. Takalkar, learned APP for the State.

(3.) Record indicates that, by an Order dtd. 15/2/2012, Rule was issued. Mr. B.M. Ganu, learned Advocate for the Respondent No.2 had waived service at that time. However, none appeared for the Respondent No.2 when the Petition was taken up for hearing.