ANUJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) This writ petition challenges the legality and correctness of the orders passed on 27/02/2017 in M.C.A. No.133/2017 and 28/06/2017 in Criminal Revision No.68/2017 respectively by the learned Judicial Magistrate First Class, Nagpur and the learned Additional Sessions Judge, Nagpur in Crime No.506/2016 registered against respondent nos.2 and 3 for the offences punishable under Section 395 , 170 and 216-A of the Indian Penal Code (' IPC ' for short) at Police Station Panchpaoli, Nagpur.

(3.) The petitioner is a complainant, who filed a police report on 09/12/2016 with Police Station Panchpaoli, Nagpur alleging that some persons not known to him on the day of the incident, which occurred in the afternoon of 08/12/2016, robbed him of cash amount of Rs.45.00 lakhs, which was in new currency notes and also valuable articles in the nature of two mobile phones. An offence punishable under Section 392 of IPC was registered along with the offence punishable under Section 170 read with Section 34 of IPC . Later on, it appears that Section 395 of IPC was added as number of accused persons swelled to more than five. After completion of investigation, charge-sheet was filed on 20/06/2017.