VINOD KANABAR Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Since controversy involved in the petition is in narrow compass, by consent of the parties, petition is taken up for final disposal.

(2.) Heard Mr. Patil, learned Counsel appearing for the Petitioner, Mr. Saste, learned APP for the State and Mr. Suradkar, Respondent No.2 in-person.

(3.) The petition is filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India as well as under section 482 of the Code of Criminal Procedure, 1973, seeking to quash the proceedings of CC No.73/PS/14 pending on the file of 25th Metropolitan Magistrate, Mazgaon, Mumbai.