STATE OF MAHARASHTRA Vs. NEETA SHRIRANG KELKAR

JUDGEMENT

(1.) Rule. Rule made returnable with the consent of learned Counsel appearing for the parties and heard finally.

(2.) This Petition takes an exception to the judgment and order dated 18th February, 2012 passed by the learned Additional Sessions Judge, Sangli thereby setting aside the order of issuance of process passed by the learned Chief Judicial Magistrate, Sangli against the respondents in R.C.C. No. 318 of 2010 on 26th August, 2010.

(3.) It is the case of the petitioner that a private complaint was filed by Shri. Harish Narayan Jog before Chief Judicial Magistrate, Sangli against the original accused persons i.e., respondents herein, contending that they have committed offence punishable under Sections 466, 468, 470, 471 r/w. 34 of the Indian Penal Code (for short "I.P.C."). The Chief Judicial Magistrate, Sangli vide letter dated 4th April, 2009 directed the Police Inspector attached to Sangli City Police Station to investigate the said complaint under Section 156 (3) of the Code of Criminal Procedure (for short "Cr.P.C") and file chargesheet against the accused persons on or before 4th April, 2009. As per said direction of the Chief Judicial Magistrate, Sangli and on the basis of said complaint forwarded, a F.I.R. vide C.R. No. 53 of 2010 was registered at Sangli City Police Station under Sections 466, 468, 470, 471 r/w. 34 of the I.P.C. against the original accused persons.