KARTIK DHANPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Ajay Basutkar, learned Advocate for the Petitioner Mr. Tanveer Khan, learned APP for the Respondent/State and Mr. Reshant Shah for Respondent No. 2 (appearing through V.C.).

(2.) Rule. Rule made returnable forthwith and by consent of parties heard finally.

(3.) This Petition under Article 226 of the Constitution of India read with Sec. 482 of the Criminal Procedure Code is filed by the Petitioner for quashing the FIR bearing No.43 of 2023 dtd. 3/2/2023, registered with the D. B. Marg Police Station, Mumbai, for offences punishable under Ss. 420, 406, 409, and 504 of the Indian Penal Code (Impugned FIR) and the Chargesheet bearing No. PW/1800433/2024 arising out of the impugned FIR, pending before the 81st Court, Additional Metropolitan Magistrate, Girgaum, Mumbai.