SAMBHAJI D HENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the Petitioner.

(2.) RULE made returnable forthwith.

(3.) THE Petitioners approach this Court for quashing criminal proceedings initiated by the Respondent No. 2 before the Judicial Magistrate First Class, Vadgaon, Maval, District : Pune in R. C. C. No. 145/1997. The allegation before the Magistrate was that the sale-deed came to be executed in respect of the land belonging to the 2nd Respondent in favour of the 1st Petitioner. The allegation is that he played fraud by misleading the 1st Respondent, owner of the land who got executed sale deed by means of fraud. Therefore, the Petitioner was implicated under Sections 416, 420, 423, 464, 468 etc. IPC. The learned Magistrate examined the complainant and took cognizance of the case.