ASHOK KUMAR GAUTAM Vs. BHAGWAN KASHINATH NARSALE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with consent of the parties, the Petition is taken up for final hearing.

(2.) The Petitioner seeks quashing of criminal proceedings bearing R.C.C.No.4649 of 2022, pending before the Judicial Magistrate First Class, Kalyan arising out of F.I.R. bearing C.R.No.318 of 2021 dated 21 st October registered at Khadakpada Police station, Kalyan for offence under Sec. 420 of the Indian Penal Code.

(3.) Vide Order dtd. 6/7/2022, notice was issued to Respondent No.2. Notice is duly served. Thereafter, by Order dated 23 rd January 2024, this Court had directed that the trial Court shall not proceed with the criminal proceedings impugned herein.