VIJAY KIRTILAL MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Returnable forthwith. Respondents waive service. By consent of the parties the petition is taken up for final hearing.

(2.) IN this petition filed under Article 227 of the Constitution of India and under Section 482 of the Code of Criminal Procedure ("Code" for short), the petitioner has challenged order dated 29/7/06 passed by the Metropolitan Magistrate's 9th Court, Bandra, Mumbai in C.C. No.143/Misc./2006 and the order dated 8/8/2006 passed by the Sessions Court, Mumbai in Criminal Revision Application No.856 of 2006.

(3.) THE Trust thereafter called upon the said advocates to furnish the copies of the alleged cheque and documents. On 7/10/04 the said advocates addressed another letter to the Trust inter alia stating that the matter has been settled and the said Atul Shah has returned the said cheque to accused 3.