SUNNY SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dtd. 26/11/2020 passed by the High Court of Judicature at Bombay, Bench at Aurangabad in Criminal Application No. 1281 of 2020, rejecting the criminal application of the appellant under Sec. 482 of Cr.P.C., for quashing of FIR for offence punishable under Ss. 420, 464, 468 and 34 of the Indian Penal Code and Sec. 18(c) and Sec. 17(c) of the Drugs and Cosmetics Act, 1940.

(3.) Heard learned counsel for the parties.