(1.) Rule. Rule made returnable forthwith. The matter is heard finally with the consent of the learned counsel for the parties.
(2.) The accused No.4 in Crime No.289/2014 dtd. 22/7/2014, registered with Police Station Sitabuldi, Nagpur, on a criminal complaint lodged by the respondent No.2 for the offences punishable under Sec. 406, 420 read with Sec. 34 of the Indian Penal Code, has approached to this Court by way of present application under Sec. 482 of the Code of Criminal Procedure for quashing the aforesaid First Information Report.
(3.) It is the case of the prosecution that the respondent No.2 lodged a criminal report stating therein that M/s.Green Electricals a partnership firm, consisting three partners namely Shri Sachin Zade, Shri Purushottam Lokhande and Shri Jayant Supare (accused Nos.1 to 3 respectively) approached to the respondent No.2-Company for availing loan facility worth Rs.64,25,000.00 for 64,25,000/- for purchase of Cold Forge manufacturing machines for business purpose which was to be purchased from the petitioner.