Bombay High Court
Devendra S/O Sirehmal Jain vs The State Of Maharashtra And Anr on 6 January, 2023
Author: Prakash D.Naik
Bench: A.S.Gadkari, Prakash D.Naik
2023:BHC-AS:913-DB
1 of 2 3.wp.4691.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4691 OF 2022
Devendra S/O Sirehmal Jain Petitioner
versus
The State of Maharashtra and another Respondents
Mr.Prashant J. Rai with Mr.Prajot H. Jaggi, Advocates for Petitioner.
Mr.Ajay Patil, APP, for State.
CORAM : A.S.GADKARI AND
PRAKASH D.NAIK, JJ.
DATE : 6th January 2023
PC :
1. By the present petition, Petitioner is seeking registration of crime on the basis of his complaint against certain persons.
2. Petitioner has a substantive alternate remedy available under the provisions of Criminal Procedure Code and without availing such a remedy, Petitioner has directly approached this Court. Even otherwise, a Writ Petition under Article 226 of the Constitution of India for lodgment of FIR is not maintainable.
3. In view of the above, learned Advocate for the Petitioner seeks leave to withdraw present Petition with liberty to file a private complaint, if so advised and as may be permissible under the provisions of law.
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2 of 2 3.wp.4691.2022.doc Leave and liberty granted.
4. Petition is disposed off as withdrawn with aforesaid liberty.
(PRAKASH D. NAIK, J.) (A.S.GADKARI, J.) MST ::: Uploaded on - 11/01/2023 ::: Downloaded on - 27/05/2023 23:22:28 :::