DUMPALA MADHUSUDHANA REDDY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present writ petition is filed seeking a writ of certiorari to quash FIR No. 40 of 2022 dtd. 27/1/2022 filed on the file of P.S. Goregaon (Thane), Greater Mumbai City in relation to the Petitioner.

(2.) Heard Mr. D. Prakash Reddy, learned Senior Counsel representing Mr. P. Vikram, learned counsel for the petitioner and Mr. S. Rama Mohan Rao, learned Assistant Government Pleader appearing on behalf of respondent No.1 - State.

(3.) Facts of the case and allegations levelled against the petitioner: