SHRICHAND RAJARAM KUKREJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellants in the above captioned appeals are arraigned as accused in the FIR No. 443 of 2015[Hereinafter, referred to as "impugned-FIR".] registered with MIDC Walunj Police Station, Aurangabad for offences punishable under Ss. 406, 420, 467, 468, 471 and 34 of the Indian Penal Code, 1860[Hereinafter, referred to as "IPC"].