LINABAI @ PRAMILABAI SHOK DHIVARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel appearing for respective parties.

(2.) By this application, the applicant invoking remedy under section 482 of the Crimial P.C. approached to this Court and assailed the order dated 1.2015 passed by the learned Judicial Magistrate First Class, Shirpur, District Dhule, in Criminal Misc. Application No. 105 of 2014, thereby directing investigation to be conducted as per the provisions under Sec. 156(3) of the Code of Criminal Procedure, on a complaint filed by the respondent No.2 herein. Pursuant to directions of learned Magistrate, the Police Authority of Thalner Police station registered the Crime No. 2 of 2015 under Sections 420, 465, 467, 468, 471, 504, 506 r/w.34 of Penal Code and swung action. The applicant also prayed for consequential relief to quash and set aside the proceedings initiated against her, vide Crime No. 2 of 2015, registered at Police Station, Thalner, District Dhule.

(3.) Facts, giving rise to the application, in brief, are as under :-