PRAVIN DASHRATH SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and the matter heard is finally with the consent of parties.

(2.) The Petitioner has filed the present Petition to quash/set aside the impugned FIR no. 73 of 2019 registered under Sec. 420 read with Sec. 34 of the Indian Penal Code (IPC), 1860. By an order dtd. 4/2/2020, this Court had granted interim protection to the Petitioner, directing that while the investigation will continue, no charge-sheet shall be filed.

(3.) We have heard Mr. P. K. Shahane, learned counsel for the Petitioner and Mr. S. V. Gavand, learned APP for Respondent No.1. The facts in a nutshell are as follows:-