GURMELSING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. Vijay Sharma for the applicants and learned APP for the State.

(2.) The Applicants have approached this Court for quashing of F.I.R. lodged by Respondent No.2.

(3.) According to the applicants, it is a simple and plain case of sale of goods and alleged failure to pay the consideration amount and hence, no offence, whatsoever as alleged by the complainant, is made out against them.