ANURAG MEHROTRA SON OF GOPALJI MEHROTRA Vs. STATE OF MAHARASHTRA THROUGH SECRETARY, HOME DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard all the sides for final disposal.

(2.) All the three proceedings are filed under section 482 of the Code of Criminal Procedure for relief of quashing of F.I.R.No.I-91/2018 registered with MIDC Police Station, Ahmednagar for offences punishable under sections 120(B), 406, 420, 467, 468, 471, 34 of the Indian Penal Code. The crime is registered on the basis of report given by respondent No.4 - Dilip Gandhi, who is a sitting Member of Parliament.

(3.) In the F.I.R. allegations are made by the first informant that he is fond of using four wheeler like Ford Endeavour. It is his contention that he had friendly relations with owners of Salasar Wheels Private Limited viz. Bihani family and he had already purchased one Ford vehicle from this Dealer. He was also using the services given by this Dealer for four wheelers.