NAWABZADA FAROOK ALAM KHAN Vs. NAWABZADA MOHAMMED SADIQ

JUDGEMENT

(1.) BY this petition under Article 227 of the Constitution and under Section 482 of the Code of Criminal Procedure, the Petitioner -original accused No. 2 seeks quashing of the issuance of the procees against him for offence under sections 467, 468, 471, 403, 406 read with Sections 511 and 120 -B of the Indian Penal Code. The Respondent No. 1 is the original Complainant whereas the second Respondent is the State of Maharashtra.

(2.) THE First Respondent filed a complaint for the aforestated offences against Nawab Mir Sultan Alam Khan -original accused No. 1, his son Nawabzada Farook Alam Khan -the present petitioner -original accused No. 2 and his wife Smt. Ayesha Begum -original accused No. 3 on the following allegation :