SALIM MOINODDIN INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of respective parties, it is heard finally at the stage of admission.

(2.) By the present petition, the petitioner challenges order dtd. 23/1/2020 passed by the learned Sessions Judge, Beed in Criminal Revision Application No. 92 of 2019, thereby, quash and set aside order of issuance of process, passed by the learned Chief Judicial Magistrate, Beed, in Criminal Misc. Application No. 325 of 2017.

(3.) On the face of record, it appears that the present petitioners are the legal representatives of original Complainant Mr. Salem Mohd. Inamdar, who filed RCC No. 325 of 2017 and prayed for further investigation under Sec. 153 (3) of the Code of Criminal Procedure, 1973, in respect of preparation of false and bogus Muntakhab, on which basis the respondent No. 2/accused pretended that, the said document was genuine and on the basis thereof obtained an order of mutation dtd. 2/2/1982 from the Revenue Authority.