VIJAY BHAVARLAL KAKARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioners, accused in FIR No.I-17/2012 registered with Gholvad Police Station, District Thane for the offences punishable under Ss. 420, 465, 466, 467, 471 read with 34 of the Indian Penal Code, have preferred this Petition under Article 226 of the Constitution of India for quashing of the said F.I.R.

(2.) Heard Mr. Gangal, learned Advocate for the Petitioners and Mr. S.V. Gavand, learned APP for the State. Perused the record.

(3.) Record indicates that, by Order dtd. 29/4/2013 notice was issued to the Respondent no.2. Thereafter, Respondent No.2 noted his appearance through his counsel Mr. Dinesh Patankar. By Order dtd. 8/5/2013 it was directed that, the Investigating Officer may continue with the investigation but shall not submit the final report without the leave of the Court.