ANIL BHAVARLAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) In these appeals filed under Article 136 of Constitution of India, the appellant is seeking setting aside of the common order dtd. 26/7/2023 passed by the High Court of Bombay in Criminal Writ Petition No. 2546 of 2022 and Criminal writ Petition no. 1960 of 2022, wherein the High Court dismissed the petitions filed by the appellants herein, under Sec. 482 of Code of Criminal Procedure, 1973 [In short, "Cr.P.C."] seeking quashing of the FIR bearing No. RC/026/2020/A-0010 dtd. 24/07/2020, for offences punishable under Ss. 409, 420 and 120B of the Indian Penal Code, 1860 [In short, "IPC"] along with Sec. 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988 [In short, "PC Act"] and the consequent chargesheet.

(3.) The appellants in the Appeal arising from SLP(Crl.) No.10078 of 2023 are the Directors of M/s Sun Infrastructure Pvt. Ltd., In short, "the Company"; and appellants in the Appeal arising from SLP (Crl.) No.12776 of 2023 are the employees of respondent no.3 Bank. The appellants in both the appeals are the named accused in the abovementioned FIR.