KAMAL J. SHETH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition filed under Article 226 and 227 of the Constitution of India read with Sec. 482 of the Criminal Procedure Code, the Petitioner is seeking to quash the Order dtd. 28/2/2014, passed in Criminal Complaint No.26(A)/Misc/2013 by the Metropolitan Magistrate, 8th Court, at Esplanade, Mumbai and MECR No.1/2014 registered with Azad Maidan Police Station, pursuant to the said Order.

(2.) Heard Mr. Lalla, learned counsel for the Petitioner, learned APP for the State and Mr. Girish Kulkarni, learned Senior Advocate for Respondent No.2. Perused the record. It be noted here that, initially, this Petition was heard on 24/1/2024 and closed for Order. On that day, Advocate for Respondent No.2 was not present. Thereafter, vide Order dtd. 6/2/2024 passed in Interim Application No.2235 of 2024, filed by the Respondent No.2, Mr. Girish Kulkarni, learned Senior Advocate was heard at length on the same day and again the Petition was closed for Judgment.

(3.) Record indicates that, Rules was granted on 14 th January 2015 and it was directed that, during the pendency and final disposal of this Petition, there shall be an interim relief in terms of prayer clause (d).