PRIYANK RAJESH MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This an application under section 482 of the Code of Criminal Procedure. The applicant herein takes an exception to the order dated 24th April 2018 passed by the Additional Sessions Judge, Greater Bombay in Criminal Revision Application No. 725 of 2016.

(2.) The factual matrix of the case is as follows:-

(3.) On 30th May 2012 Suresh Dhumal, working as a sales tax officer, lodged a report at Byculla Police Station against the applicants alleging therein, that the applicants are running a partnership firm. That they had filed an application for obtaining a fresh Tax Identification Number (TIN) on 15th February 2012. The said application was filed online. It was clear that they are running the said firm from their residence. Applicant No. 1 was summoned from the sales tax office on 16th February 2012 to verify correctness and genuineness of the contents of the the application which was filed online.