DEVEN JITENDRA MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Dhakephalkar, the learned Senior Counsel for the Petitioner, Mr. Gupte, the learned Senior Counsel for Respondent No. 2, and the learned APP for the State.

(2.) The petition is filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India and section 482 of the Code of Criminal Procedure, 1973 to quash and set aside the proceedings of criminal case bearing No. 846/PW/2016 pending on the file of Additional Chief Metropolitan Magistrate, 64 th Court, Esplanade, Mumbai. The said case arises out of registration of FIR bearing CR No. 127 of 2014 with Azad Maidan Police Station at the instance of Respondent No. 2 for the offence punishable under sections 420, 465, 467, 468 and 471 read with 34 of the Indian Penal Code, 1860.

(3.) Initially, the said FIR was registered against Hiren Maheshkumar Soni, notary S.M.N. Naqvi and advocate P.S.Deb. The allegations made in the FIR as are follows :