PARAG KISHORE SATOSKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from the common judgment and order dtd. 19/2/2025 passed by the High Court of Jharkhand at Ranchi in W.P. (Cr.) No. 1041 of 2024 and W.P. (Cr.) No. 1042 of 2024, by which the High Court declined to quash the first information report registered as Kotwali P.S. Case No. 323 of 2024 for the offences punishable under Ss. 316(2), 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, "the BNS "), and dismissed both the writ petitions. As the two appeals assail a common judgment and are directed against one and the same first information report, they are being disposed of by this common judgment.

(3.) The respondent No. 2, the original informant, is the sole proprietor of M/s D.K. Enterprises, a firm carrying on wholesale trade in camphor at Ranchi. M/s Oriental Aromatics Limited (for short, "the Company ") manufactures specialty aroma chemicals and camphor. The appellants in the appeal arising out of S.L.P. (Criminal) No. 3996 of 2025 are its Chairman and Managing Director and its Executive Director while those in the appeal arising out of S.L.P. (Criminal) No. 3933 of 2025 are its Chief Executive Officer, Chief Operations Officer and a clerk. On 26/11/2024, upon the written information of the respondent No. 2, Kotwali P.S. Case No. 323 of 2024 came to be registered at Police Station Ranchi Kotwali, District Ranchi, naming the five appellants before us as the accused.