PANDURANG SHRIPATI MAGADUM Vs. RAJARAM RAGHO TAWARE

JUDGEMENT

(1.) Present Petition filed under Article 227 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure is seeking quashing and setting aside of an F.I.R. being No.I-165 of 2017 under Ss. 420, 406, 465, 467 read with 34 of the Indian Penal Code, 1860 registered with Mumbra police station qua the Petitioner.

(2.) Heard Mr. Patil, the learned Advocate for the Petitioner, Mr. Gharat, the learned Advocate for the Respondent No.1 and Mr. Yadav, the learned APP for the Respondent-State. Perused the record.

(3.) Rule. Rule made returnable forthwith. By consent of the parties taken up for final hearing. Mr. Gharat and the learned APP waived the notice.