PRADIP P. MENON Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner.

(2.) The challenge in this petition is to a judgment and order passed by the Additional Sessions Judge, Thane, whereby the criminal revision application preferred by the petitioner against an order passed by the learned Magistrate declining to direct registration of FIR and investigation under Sec. 156(3) of the Code of Criminal Procedure, 1973 ("the Code"), came to be dismissed.

(3.) The petitioner has filed a complaint for the offences punishable under Ss. 420, 467, 468, 469 and 471 of the Indian Penal Code, 1860 ("the Penal Code").