VIJAY KHAIRATILAL BHATIA Vs. ASHWIN RAMESH MITTAL

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. By consent, taken up for final disposal at the stage of admission.

(2.) THE applicant/accused No. 5 in the complaint has filed this application u/s 482 of Code of Criminal Procedure (Cr.P.C.) to set aside the order of issuance of process dt. 17/10/2013 passed in Criminal Complaint Case No. 603/SS/2013, by Metropolitan Magistrate, 14th Court at Girgaon, Mumbai and further to quash the said criminal proceedings to the extent of applicant.

(3.) FEW facts leading to filing of the present application are as under :