INDIABULLS HOUSING FINANCE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Petitions are filed under Article 226 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashment of the order dtd. 7/4/2021 passed by the Judicial Magistrate First Class, Wada in O.M.A. No. 105 of 2021 and first information report bearing Crime No. 0129 of 2021 dtd. 13/4/2021 in Wada Police Station for the offences punishable under Ss. 420, 465, 467, 468, 469, 470, 471 read with Sec. 120(B) of the Indian Penal Code, 1860 against the Petitioners.

(2.) Rule. Rule made returnable forthwith. With the consent of learned Counsel appearing for the respective parties, matters are taken up for hearing and disposal, at the admission stage itself.

(3.) Writ Petition No. 1805 of 2021 is treated as lead Petition so as to discuss the facts, submissions and merits of both the Petitions.