RAVI SOMANI Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) The petitioner is the promoter and Director of M/s. Utsav Safety Systems Private Limited and is a manufacturer of registration number plates for motor vehicles.

(3.) In this petition, the petitioner seeks the quashing of F.I.R. No.319/2009 registered against the petitioner under Sections 418, 420, 471 r/w 34 I.P.C. Some facts need to be stated to understand the controversy and to dispose off this petition.