ABASAHEB SHAMRAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the rival parties, heard finally.

(2.) By this writ petition, the petitioners have prayed for quashing of First Information Report ("FIR") bearing No. 130 of 2017 dated 23/10/2017 registered at Hupari Police Station, Dist. Kolhapur, whereby offence under Section 365 read with Section 34 of the Indian Penal Code ("IPC") was registered against them.

(3.) The documents filed along with the petition show that there was a civil suit filed against the husband of respondent No.2 (original complainant) by the son of petitioner No.1 claiming specific amount due from the husband of respondent No.2 towards silver leg chain supplied by the proprietorship of the son of petitioner No.1. The said suit for recovery of money was filed in the context of the business transaction between the parties.