VINU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, applicants are challenging First Information Report No. 458/2021, registered with Police Station, Sadar, Nagpur for an offence punishable under Ss. 420, 403, 424 of the Indian Penal Code.

(3.) The FIR came to be registered by applicant no.1 with an accusation that he was cheated by applicant no.2 by misappropriation of the funds of their firm and failing to repay the amount of Rs.30.00 Lakh. It is further stated that there was arbitration proceeding between the parties wherein an award has been passed against the applicant no.2.