Abhay Manohar Sapre, J. - (1.) This appeal is filed against the final judgment and order dated 27.7.2009 passed by the High Court of Judicature at Bombay in Criminal Application No. 241 of 2008 whereby the said application filed by the appellant was dismissed.
(2.) Brief facts of the case lie in a narrow compass as would be clear from its narration infra.
(3.) The appellant herein-a housing cooperative society was the complainant. They filed a complaint under the provisions of Maharashtra Ownership Flats Act (for short called "the Act") against respondent nos. 2 to 6 in the Court of Metropolitan Magistrate 26th Court Borivali Mumbai being Complainant Case No.429/55/04 seeking prosecution of respondent nos. 2 to 6 for allegedly committing several violations of the provisions of the Act in execution of one housing project and while allotting the flats purchased by the parties in the said housing project.;