Bombay High Court
Rani Mohanlal Shahani vs Ajit Hariram Lakhani And Anr on 8 January, 2020
Author: N. R. Borkar
Bench: B. P. Dharmadhikari, N. R. Borkar
rsk 1/2 12-WP-4104-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.4104 OF 2019
Rani Mohanlal Shahani ...Petitioner
vs.
Ajit Hariram Lakhani and Anr. ...Respondents
----
Mr.Niranjan Mundargi a/w S. Pasbola i/b Abhishek Yende for the Petitioner.
Smt. S. D. Shinde, APP for the Respondent/State.
----
CORAM : B. P. DHARMADHIKARI &
N. R. BORKAR, JJ.
DATE : 8/1/2020.
P.C.:
. Prayer is to quash and set aside Miscellaneous Application No. 5/2018 on the file of Co-operative Court, Thane. Respondent No.1 in present petition has moved that application under section 195 and section 340 of Cr.P.C. alleging offences under sections 193, 196, 199, 200, 205, 209, 211, 228, 443, 445, 454 read with 34 and section 201 of IPC. His contention appears to be in relation to document which he claims to be not proper.
2. Petitioner has filed reply to this application and pointed out that ingredients of either section 195 or section 340 are not satisfied.
3. Effort before this Court is to show that there is no reason to invoke section 195 or then other sections of IPC and no case is made out.
4. As reply is filed and Co-operative Court can consider all these ::: Uploaded on - 10/01/2020 ::: Downloaded on - 10/01/2020 20:57:04 ::: rsk 2/2 12-WP-4104-19.doc niceties, we are not inclined to intervene at this stage. We keep all contentions of the petitioner open and dispose of the present petition.
(N. R. BORKAR, J.) (B. P. DHARMADHIKARI, J.)
::: Uploaded on - 10/01/2020 ::: Downloaded on - 10/01/2020 20:57:04 :::