SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

S 

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION 

CRIMINAL WRIT PETITION NO. 3023 OF 2022

1.  Mr. Dharmendra Rathore 

     S/o. Gore Lal Rathore

     Age : 49 years, Occupation : Professional

     R/at: 2712, Overseas Apartment, Plot No. F-9

     Sector 50, Gautam Buddha Nagar, Noida

     Uttar Pradesh  201301

2.  Mr. Dheeraj Mehta 

     S/o. A. K. Mehta

     Age : 49 years, Occupation : Professional

     R/at: B-1/705, Paradise Apartments, 

     Plot No.40, I. P. Extn., Patparganj, East Delhi

     Delhi 110092. … Petitioners

V/s.

1.  The State of Maharashtra

     (Through P. I., Yerawada Police Station,

      Pune).

2.  Mr. Ramdas Anandrao Kamthe

     Age : 56 Years, Occupation : Business,

     R/o. Plot No.33, Padmachaya Society,

     Gulmohar Bungalow, Kharadi, Pune

     Maharashtra.  … Respondents

          WITH 

                                        WRIT PETITION NO. 3555 OF 2022

1.  Smt. Charu Srivastava  

     W/o. Late Umang Srivastava

     Age : 46 years, Occupation : Business

     R/at: G-11, 2

nd

 Floor 

     Green Park Extension 

     South West Delhi, Delhi 110016 

1/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

2. Mr. Neeraj Mittal 

     S/o. Late S. C. Mittal 

     Age : 54 years, Occupation : Professional

     R/at: 26, Shivalik Apartments 

     Alaknanda, South Delhi 

     Delhi 110019 

3.  Mr. Raj Kumar  

     S/o. Babu Lal 

     Age : 56 years, Occupation : Professional

     R/at: C-5, Eldeco Residency Greens, First Floor, 

     Greater Noida, Gautam Buddha Nagar, 

     Sector 50, Gautam Buddha Nagar, Noida

     Uttar Pradesh  201308

… Petitioners

V/s.

1.  The State of Maharashtra

     (Through P. I., Yerawada Police Station,

      Pune).

2.   Mr. Ramdas Anandrao Kamthe

      Age : 56 years, Occupation : Business

      R/at: Plot No.33, Padmachaya Society, 

      Gulmohar Bungalow, Kharadi, Pune, 

      Maharashtra 

… Respondents

______________________

Mr. Vikram Sutaria a/w. Mr. Hrituraj Singh, Leepika R. i/b Bansal Chorbele

Law Chambers for the Petitioners in both Writ Petitions.

Mr. Ashish I. Satpute, A.P.P. for Respondent No.1-State.

Mr. Drupad Patil  for Respondent No.2 in both Petitions.

Mr. Lamkhade, API, Yerwada Police Station, Pune.

______________________

  CORAM  :A. S. GADKARI AND

RANJITSINHA RAJA BHONSALE, JJ.

 RESERVED ON  :16

th

 OCTOBER 2025

    PRONOUNCED ON  :11

th

 FEBRUARY 2026

2/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

JUDGMENT [Per: RANJITSINHA RAJA BHONSALE, J] :-

1) By the present Petitions under Article 226 of the Constitution of

India   read   with   Section   482   of   Code   of   Criminal   Procedure,   1973,   the

Petitioners seek to quash the FIR bearing C.R. No.240 of 2022, dated 29

th

 May

2022 registered with Respondent No.1 i.e. Yerwada Police Station, Pune,

under sections 406, 420, 120-B read with 34 of Indian Penal Code along with

proceedings therein. The said F.I.R. has been filed by the Respondent No.2 i.e.

original Complainant.  

2) Heard Mr. Vikram Sutaria for the Petitioners, Mr. Ashish Satpute,

A.P.P for Respondent No.1-State and Mr. Patil for Respondent No.2. Perused

the record.  

3) By Order dated 21

st

 October 2022, this Court had issued Notices

to the Respondents. Respondent No.1 was directed to continue with the

investigation but  not to file charge-sheet without the leave of this Court. Writ

Petition No. 3023 of 2022 was directed to be tagged alongwith Criminal Writ

Petition No.3555 of 2022.

4) In Writ Petition No 3023 of 2022, the Petitioner No. 1 is the

original Accused No.1 and the Petitioner No.2 is the original Accused No.2 in

C.R.  No.  240  of  2022  of   which   the  Petitioners  seek  quashing.   It is  the

contention of the Petitioners that a Term Sheet dated 15

th

 November 2016 was

executed between the wives of the Petitioners and the Respondent No.2. That,

as per the Term Sheet, the wives of the Petitioners were inducted as Whole

3/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

Time Directors of the Respondent No.2’s company. It was agreed that, the

wives of the Petitioners would be a part of  the interactive team  of  the

Respondent No.2’s company. That, the salary of Rs. 3,00,000/- (Three lakhs)

per month would be paid to them with effect from 1

st

 March 2017.

4.1) That, an Agreement was executed on 1

st

 September 2018 with the

Petitioner No.1 whereby the Respondent No.2’s company had appointed the

Petitioner No.1 as a Consultant with a lock-in period of 3 years from 1

st

September 2018. That, the Respondent No.2’s company had agreed to pay an

amount of Rs.3,00,000/- per month to the Petitioner No.1 as compensation.

That, the Respondent No.2, has vide an e-mail dated 17

th

 July 2018, addressed

to Cosmos Bank specifically admitted that the Petitioner No.1 is an Invitee

Director and that it was agreed/proposed to allot 30% of the company shares

to the Petitioner No.1 as sweat equity. The Petitioners submit that, no prima

facie case is made out against the Petitioners for the offences under the

provisions of the Indian Penal Code as alleged. That, the FIR has been lodged

with ulterior motives to harass the Petitioners. That, the guidelines issued by

the Hon’ble Apex Court in the case of 

State of Haryana Vs. Bhajan Lal , 1992

Supp. (1) SCC 335, 

would very squarely applicable to the present case.

5) In Writ Petition No 3555 of 2022, the Petitioner No. 1 is the

original Accused No.5 and wife of Mr. Umang Srivastava (since deceased), the

original Accused No.3. The Petitioner No.2 and 3 are the original Accused

Nos.4 and 6 in C.R. No. 240 of 2022. That, the Petitioner No.2 had resigned

4/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

from the directorship of the Casa Brands India Pvt. Ltd., on 31

st

 January 2022

and had never actively been involved in the decision making process. That,

Casa Brands India Pvt. Ltd. was totally run by late Shri. Umang Srivastava

(Accused No.1). That, Petitioner No.3 is a professional director in Krsna Home

Products Pvt. Ltd and that Krsna Home Products Pvt. Ltd is not liable to pay

any   amount   to   the   Respondent   No.2.   That,   the   relationship   between

Respondent   No.2   and   the   Petitioners/Casa   Brands   India   Pvt.   Ltd   is  of

contractual nature. That, there is a business agreement for sourcing of ‘Bonita’

branded products of Casa Brands India Pvt. Ltd. That, on 6

th

 August 2019, the

Respondent No.2’s company i.e. Perfektion (Asia) Pvt. Ltd. was appointed as a

partner for the purchase of furnished goods from Krsna Home Brands Pvt. Ltd

and was to supply the same to Casa Brands India Pvt. Ltd. That, the said

transaction is purely commercial and business transaction and any dispute

there from would be civil in nature. 

6) Learned   APP   appearing   for   the   State,   informed   that,   the

investigation has been completed and the charge-sheet is ready to be filed in

the   concerned   Trial   Court.   Learned   APP   further   submitted   that,   the

Investigation Agency has prima facie found the involvement of the Petitioners

in the crime and therefore the Petitioners will be charge-sheeted.

7) In the backdrop of the aforesaid submissions of the learned A.P.P

and after considering the said factual position and more particularly in view of

the observations of the Hon’ble Supreme Court in the cases of (i) 

Iqbal alias

5/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

Bala and Ors. Vs. State of U.P. and Ors (2023)8 SCC 734: 2023 Online SC

949) 

and (ii) Central Bureau of Investigation V/s. Aryan Singh, reported in

(2023) 18 SCC 399 the 

learned Advocate for the Petitioner was asked as to

whether   the Petitioner  would prefer  the  option of  availing  the  alternate

remedy, which without being unduly onerous provided an equally efficacious

remedy of approaching the learned trial Court under the provisions of the

Code of Criminal Procedure, 1973 or the Bharatiya Nagarik Suraksha Sanhita,

2023. Learned Advocate appearing for the Petitioners, after considering the

observations and the ratio laid down by the Hon’ble Apex Court, in the

aforenoted judgements insisted to go on with the merits of present Writ

Petitions.

8) The facts germane to consider if the Petitioner has been able to

make out a case for quashing of the criminal prosecution under section 482 of

the Code of Criminal Procedure, 1973 are as under: 

8.1) The present FIR has been filed by the Respondent No.2, who

conducts his business at Pune in the name of Eagle Logistics and Perfektion

(Asia) Pvt. Ltd.  It is contended that, the Respondent No.2 was desirous of

expanding his business/starting a business on larger scale for his children. In

or   around   June   2016,   he   through   a   friend   Mr.   Shrikant   Tanwade,   was

introduced to one Mr. Dharmendra Rathod and Mr. Dheeraj Mehta. That, Mr.

Dharmendra Rathod, who was working at a senior/important post in IEKA, a

multinational company, advised him to start a company and that he will

6/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

appoint a Respondent No.2 as an original equipment manufacturer. That, on

the said assurance, Respondent No.2 along with Mr. Dharmendra Rathod and

Mr. Dheeraj Mehta inspected a property at Shikrapur, Pune for establishment

of a company.  

8.2)   That, Mr. Dharmendra Rathod and Mr. Dheeraj Mehta showed

their inclination to leave their job with IKEA and join the Respondent No.2.

That, they proposed that, they get a partnership of 30% and deposit of

Rs.36,00,000/-.

8.3) That, the Respondent No.2, refused the partnership offer, but

agreed to deposit the amount of Rs.36,00,000/-. That, in the year 2016-2017,

an amount of Rs 36,00,000/- was deposited in the bank account of the wives

of Mr. Dharmendra Rathod and Mr. Dheeraj Mehta. That, Respondent No.2,

had paid an amount of Rs.26,00,000/- by cheque to develop relationship with

the officer of IKEA. 

8.4)   That, in the year 2019, about 90% of the construction work of the

building of the Respondent No.2 company was completed and the same would

functional in about 5 to 6 months. That, the Mahanagar Co-operative Bank

had sanctioned the Cash Credit Loan of Rs.1,35,00,000/- to Respondent No.2.

8.5) That, Mr. Dharmendra Rathod told Respondent No.2 that, he  is

acquainted with the Directors of (i) Casa Brands India Pvt. Ltd and (ii) Krsna

Home Products Pvt. Ltd. That, Respondent No.2 should purchase products

from Krsna Home Products Pvt. Ltd. and sell the same to Casa Brands India

7/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

Pvt. Ltd. That, for the said transaction, Casa Brands India Pvt. Ltd. will pay

6.75% profit on the products purchased by them. The said payment would be

made within the next 3 months and Respondent No.2 would get a good

trading margin, which would be helpful to pay interest on the bank loan, etc. 

8.6) That, in the month of July, 2019, Respondent No.2 and his friend

Mr. Shrikant  Tanawade  went  to  Delhi  for  a  business  meeting/talks  with

Petitioner Nos.1 to 3, Directors of companies Casa Brands India Pvt. Ltd and

Krsna Home Products Pvt. Ltd. That, the Petitioner No.1 to 3 represented to

Respondent No.2 that they want to start business transactions with him, and

there would be a huge turnover if he can buys products from Krsna Home

Products   Pvt.   Ltd   and   sells   them   to   Casa   Brands   India   Pvt.   Ltd.  The

Respondent No.2 would get profit of 6.75%.

8.7) That,   based   on   the   said   representations,   Respondent   No.2

company placed an order of Rs.2,63,18,554/- to Krsna Home Products Pvt.

Ltd. and paid an amount of Rs.1,39,77,940/- towards the said order. This

amount was paid from Respondent No. 2 cash credit account of Mahanagar

Bank. That, on 8

th

 August 2019, Casa Brands India Pvt. Ltd. placed an order of

Rs.2,64,05,456/-   with   Respondent   No.2.   For   the   said   sale   order  the

Respondent No.2’s company raised a bill of Rs.1,63,16,845/ on Casa Brands

India Pvt. Ltd.

8.8) That, from 11

th

  November, 2019 till 28

th

  February, 2020, Casa

Brands India Pvt. Ltd. paid Rs.61,95,006/- through RGTS to Respondent No.2.

8/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

That, on 24

th

 March, 2020, Casa Brands India Pvt. Ltd. transferred an amount

of Rs.1,00,000/- and on 28

th

 August, 2020 transferred an amount of Rs.1,00,

955/- thereby paying a total amount of Rs.63,95,061/-. That, an amount of

Rs.75,81,979/- was due from Casa Brands India Pvt. Ltd. 

8.9) That, after the Covid-19 Pandemic/lockdown, Respondent No.2

started demanding amount from the Directors of Casa Brands India Pvt. Ltd.

No payments were made.  As Respondent No.2 was suspicious, he visited the

Petitioners at Delhi. That, Respondent No.2 could not meet the Directors but

gathered information that, the said companies i.e. Krsna Home Products Pvt.

Ltd. and Casa Brands India Pvt. Ltd. exchanged orders only on paper and that

there was no production and/or selling of any product. That, further inquiries

revealed that the members of the same family are the Directors of Krsna Home

Products Pvt. Ltd. and Casa Brands India Pvt. Ltd. That, these facts were

suppressed and the Respondent No.2 was made to place the orders.   That,

Respondent No.2 was made to place purchase orders and  make payments to

Krsna Home Products Pvt. Ltd. That, Casa Brands India Pvt. Ltd. paid only

Rs.63,95,061/- out of the total bill of Rs.1,63,16,845/-, leaving an amount of

Rs.75,81,979/- as outstanding. Respondent No.2 and his company were used

by Krsna Home Products Pvt. Ltd. and Casa Brands India Pvt. Ltd. for their

benefit. That, the profit of 6.75% was not paid to Respondent No.2. On these

facts, the FIR has been registered of which quashing is now sought. 

9) Learned Advocate for the Petitioner submits that, the transaction

9/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

between Respondent No.2 and Casa Brands India Pvt. Ltd. is a commercial

contract and dispute arising therefrom is a civil dispute. Learned Advocate for

the Petitioner submits that, Petitioner No.1 is the wife of Umang Srivastava

(Accused No.1) who expired on 22

nd

 April, 2021. That, Umang Srivastava was

the Director of Casa Brands India Pvt. Ltd. That, Petitioner No.2 has resigned

from the directorship of Casa Brands India Pvt. Ltd on 31

st

 January, 2020 and

was never actively involved in decision making process and that the company

was totally run by Umang Srivastava. That, the Petitioner No.3 of Krsna Home

Products Pvt. Ltd. has been dragged in by the Respondent No.2 with ulterior

motives and that Krsna Home Products Pvt. Ltd. is not liable to pay any

amount to Respondent No.2.

9.1) Learned Advocate for Petitioner would then refer to the Notice

dated 2

nd

 November, 2020 issued by the Lit Con Legal Associates on behalf of

Complainant/Respondent No.2 to contend that, the tone and tenure of the

notice clearly indicate that, the entire transaction is a commercial transaction

and the disputes arising therefrom are civil in nature. Learned Advocate

further submits that the said FIR is required to be quashed and set aside.   

10) We have perused the entire record including FIR. The crux of the

allegations made by the Respondent No.2 is that, it was on the representation

and the assurances of the Petitioners and companies related to the Petitioners

that,  the  Respondent  No.2   incurred  huge  financial  expenses/liability  and

advanced monies to the said companies. According to the Respondent No.2,

10/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

subsequent inquiries revealed that, the said assurance and representations

were either false, misleading or incorrect. We note that, FIR has been lodged

under Section 406, 420, 120-B r/w. 34 of Indian Penal Code. The Learned APP

has informed this Court that, the investigation is now completed and a case

has been made out against the Petitioners. The learned APP would submit that

the charge-sheet is ready to be filed.

11) The Hon’ble Apex Court in the case of 

Iqbal alias Bala and Ors.

Vs. State of U.P. and Ors (2023)8 SCC 734: 2023 Online SC 949) 

has held

that, even if the allegations in the FIR do not inspire any confidence more

particularly in the absence of any specific date, time, etc. of the alleged

offences, the appellants therein should prefer discharge application before the

trial Court under Section 227 of the Code of Criminal Procedure as the

investigation   is   over   and   charge   sheet   is   ready   to   be   filed   before  the

competent Court of jurisdiction. The Hon’ble Apex Court in paragraphs 6 and

7 in the case of 

Iqbal alias Bala V/s. State of U. P.  reported in (2023) 8 SCC

734

  has observed that,  

“6.      Having heard the learned counsel appearing for the parties

and having gone through the materials on record, the only question

that falls for our consideration is whether we should quash the FIR?

7.      It is relevant to note that the victim has not furnished any

information in regard to the date and time of the commission of the

alleged offence. At the same time, we also take notice of the fact

that the investigation has been completed and charge sheet is ready

to be filed. Although the allegations levelled in the FIR do not

inspire any confidence more particularly in the absence of any

specific date, time, etc. of the alleged offences, yet we are of the

11/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

view that the appellants should prefer discharge application before

the Trial Court under Section 227 of the Code of Criminal Procedure

(CrPC).   We   say  so  because   even  according  to   the   State,  the

investigation is over and charge sheet is ready to be filed before the

competent court. In such circumstances, the Trial Court should be

allowed to look into the materials which the investigation officer

might have collected forming part of the charge sheet. If any such

discharge application is filed, the Trial Court shall look into the

materials and take a call whether any case for discharge is made out

or not.” 

12) In our opinion, the said observations are squarely applicable to

the present case. The arguments advanced on behalf of the Petitioners are the

defences of the Petitioners. We cannot, and ought not, under the jurisdiction

of Section 482 of Criminal Procedure Code, entertain the defences or enter

into that arena. According to us, this is not a case, which calls for exercise of

jurisdiction under section 482 of the Criminal Procedure Code. According to

us, no case for quashing is made out. Perusal of F.I.R. prima facie indicates

that, there is substance in it and it clearly discloses commission of cognizable

offence  as  alleged.  What  the  Petitioners have  raised  before us  are  their

defences, which can only be tested or tried at the trial.  The defences raised by

the Petitioners are all required to be raised in evidence at the trial. We have

noted   that   it   is   the   view   of   the   Hon’ble   Supreme   Court   that,   in   such

circumstances, the trial Court should be allowed to look into the materials,

which the Investigation Officer might have collected forming part of the

charge sheet.

12/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

13) We have also noted that the Hon’ble Apex  Court in the case of

Central Bureau of Investigation V/s. Aryan Singh, reported in (2023) 18 SCC

399 Supreme Court 1987

, has held that, the High Court cannot conduct a

mini  trial  for   appreciation  of   evidence  on record  while  dealing with   an

application under Section 482 of the Code of Criminal Procedure, as if it is a

mini trial and consider the application as if those are against the Judgment

and Orders of the trial Court on conclusion of full fledged trial. 

14) We may also make a useful reference to the Judgment of Supreme

Court in the case of 

Manik B. V/s. Kadapala Sreyes Reddy & Anr., reported in

(2023) SCC OnLine SC 2540

, wherein the Hon’ble Supreme Court has held

that, the Court would exercise its power to quash a proceeding only if it finds

that taking the case at its face value, no case is made out. The Supreme Court

has observed that, it is not permissible for Court to go into the correctness or

otherwise of the material placed by the prosecution in a chargesheet. The

argument and submissions advanced by the Petitioner across the bar, amount

to entering into the arena of evidence and trial, which in our opinion is not

permitted. We have already noted that, the investigation of the crime is

already completed and chargesheet is ready to be filed.

15) We are of the firm view that at the stage of quashing of the

proceeding while exercising power under Section 482 of Criminal Procedure

Code, the Court is not required to conduct mini trial or test the veracity of the

material collected during the investigation, unless of course there is a strong

13/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

case   of   malafide   or   vexatious   litigation   or   the   use   of   the   criminal   law

machinery for the seeking personal vengeance by filing false cases or initiating

a malicious prosecution. The falsity or the vexatious nature of the case should

be prima facie evident on the face of it and on a bare perusal of the complaint.

16) This Court has in a recent decision, in the case of  

Hemendra

Pranjivan   Bosmiya   vs.   The   State   of   Maharashtra   and   Anr,

  in  Criminal

Application No.277 of 2023 in Paragraph Nos. 5, 5.1 and 5.2 held that:

"5.  In the case of Central Bureau of Investigation vs. Aryan Singh

(AIR 2023 SC 1987), the Apex Court held that, the High Court

cannot conduct a mini trial for appreciation of evidence on record

while dealing with an application under Section 482 of Cr.P.C., as if

it is a mini trial and consider the application as if those are against

the Judgment and Orders of the Trial Court on conclusion of trial.”

5.1) In the case of Manik B Vs. Kadapala Sreyes Reddy, the

Apex Court has held that, the scope of interference while quashing

the proceedings under Section 482 of Cr.P.C. is very limited and the

power would be exercised only if the Court finds that taking the

case at its face value, no case is made out at all. That, it is not

permissible for the Court to go into the correctness or otherwise of

the material placed by the prosecution in the chargesheet.

5.2)  In the case of Iqbal @ Bala and Ors. vs. State of U.P.

and Ors., (2023 SCC Online SC 949), the Apex Court declined to

interfere in the order of the High Court rejecting the petition filed

for   quashing   of   the   FIR,   taking   note   of   the   fact   that,   the

investigation had been completed and chargesheet is required to be

filed.  The view taken by the Apex Court is that the Trial Court

should be allowed to look into materials which the investigation

officer might have collected forming part of the chargesheet, despite

the observation of the Apex Court that the allegation leveled in the

FIR do not inspire any confidence.

14/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

17) In view of the aforesaid facts and law as laid down by the

Supreme Court, we are of the opinion that, it would only be appropriate to

relegate the Petitioner to avail the remedy of filing a discharge application

before a trial Court after the Police files charge-sheet. We also note that, it is

not the case that, by refusing to entertain a petition under section 482 of the

Code of Criminal Procedure, the Petitioner is left with no remedy. It is a

settled position of law that, the High Court would not entertain a Petition

under   Article   226   of   the   Constitution   of   India,   where   Petitioner   has   an

alternative remedy, which without being unduly onerous provides an equally

efficacious remedy.  It is a well settled law and a recognized principle that, a

party should avail for himself such remedies, which are available under the

law, before he resorts to a constitutional remedy. The purpose and object of  a

Petition under Section 482 of Criminal Procedure Code is to prevent the abuse

of process of law and to secure the ends of justice. The same does not mean

that, the remedy available or provided under law ought to be brushed aside

and   this   Court   be   directly   approached   under   Section   482   of   Criminal

Procedure Code. 

18) Considering the above dictum of the Hon’ble Supreme Court, at

this stage, when the investigation is over and the charge-sheet is ready to be

filed,   we   are   not   inclined   to   consider   the   allegations   and   the   counter

allegations of the parties and look into the detailed facts. In our opinion, the

same would amount to conducting a mini trial while exercising jurisdiction of

15/16

SPG                                                                                              WP-3023-2022 with 3555- 2022.doc

quashing under section 482 of the Code of Criminal Procedure, 1973. The

same is not permissible in law. The arguments of the learned Advocate for the

Petitioners if looked into, would amount to examining the defence of the

Petitioners, which cannot and ought not to be done under the jurisdiction of

Section 482 of Code of Criminal Procedure, 1973. 

19) In view of the aforesaid facts and circumstances and by observing

that the alternate remedy available to the Petitioner to approach before the

trial Court, both the Petitions are disposed off.

(RANJITSINHA RAJA BHONSALE, J.) ( A.S. GADKARI, J.)

16/16