GURUKANWARPAL KIRPAL SINGH Vs. SURYA PRAKASAM

JUDGEMENT

(1.) This special leave petition is against a judgment and order dtd. 28/1/2021 passed by the High Court of Judicature at Bombay allowing Criminal Writ Petition(ST)-4298-2020 and quashing the FIR dtd. 3/3/2020 in exercise of the power under Sec. 482 of the Criminal Procedure Code for having committed offences under Sec. 285, 406, 420 and 427 read with Sec. 34 of the Indian Penal Code (IPC).

(2.) The Respondent Nos. 1 to 4 are the Directors of M/s Ramkey Reclamation and Recycling Private Limited, a company within the meaning of the Companies Act, 2013 engaged in the business of environment management services and hereinafter referred to as the "Company".

(3.) The company has floated a tender inviting bids for recycling of plastics. The petitioner submitted his bid through his company M/s JK Waste Recycling Private Limited. It is not necessary to set out the terms and conditions of the tender. Suffice it so note that the petitioner lodged an FIR against Respondent Nos. 1 to 4 making the allegations set out hereinbelow for convenience :-