NAMRATA SUBHASH PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner has challenged the order dtd. 31/5/2025 rendered by the learned Additional Sessions Judge, Dhule in Criminal Revision Application No. 24 of 2025, confirming the order dtd. 6/5/2025 of the learned Judicial Magistrate First Class, Sindhkheda, in Criminal Misc. Application No. 50 of 2025, directing the registration of crime and investigation of the same under Sec. 175(3) of the Bhartiya Nagarik Suraksha Sanhita, 2023 (hereinafter "BNSS" for short).

(3.) Pursuant to the order rendered by the learned Magistrate, the Crime No. 112 of 2025 was registered at Sindhkheda Police Station in relation to alleged irregularities in allotment of plots in Nardana Industrial Area of Tahsil Sindhkheda, Dist. Dhule. The complainant, a Practicing Lawyer, filed a private complaint alleging that certain individuals obtained allotment of industrial plots in connivance with the officials of the MIDC, including the present petitioner, who is working as an Assistant, in order to commit the offences of criminal breach of trust, cheating and forgery.