JAGDISH BHIMSHI GANGAR Vs. ECONOMIC OFFENCES WING

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel appearing for the parties.

(3.) The appellants filed a petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') for quashing charge-sheet filed under Ss. 406, 465, 468, 471 and 467 read with 34 of the Indian Penal Code, 1860.