MOHAMMAD SHAHJAHAN Vs. GEO-CHEM LABORATORIES (P) LTD

JUDGEMENT

(1.) Heard. Rule returnable forthwith.

(2.) The petitioner has approached to this Court under Article 226 of the Constitution of India for quashing and setting aside the complaint filed by the respondent bearing Criminal Miscellaneous No. 20 of 2007 before the Metropolitan Magistrate 38th Court at Ballard Pier, Mumbai (for short, "the MM 38th Court") and for a direction to quash and set aside the order passed by the MM 38th Court directing investigation under section 156(3) of the Code of Criminal Procedure through M.R.A. Marg Police Station.

(3.) Even though several points have been raised on behalf of the petitioner, we find that the petition can be disposed of on only one point of jurisdiction of the MM 38th Court to entertain the complaint as filed by the respondent no.1.