AMIT RAMESH SWAMI Vs. SHRIKUSHNA SANJEEV MUSANE

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) By way of present writ petition filed under Article 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, a prayer is made to quash and set aside the proceedings bearing Summary Criminal Case No. 46 of 2023 pending on the file of learned Judicial Magistrate First Class, Sindewahi, District : Chandrapur. A prayer is also made for quashing of order dtd. 24/11/2023 directing the petitioner to pay 20% of the cheque amount i.e. Rs.1,60,000.00 to the complainant.