IDBI BANK LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) The complainant is dissatisfied with the action so far taken by Police Station, Sevagram, District Wardha, which has registered FIR No.424 of 2018 for an offence punishable under Sec. 409 read with Sec. 34 of the Indian Penal Code against the employees of the complainant Geo-Chem company. The complaint that was lodged by Geo-Chem company was of the date of 11.07.2018. It appears that Sevagram police required some time to make preliminary investigation and that is the reason why the offence came to be registered on 12.07.2018 at 19.30 hours.