SAHEBLAL SOHRAB SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. finally by consent of parties.

(2.) Petitioner is praying for quashing of the said F.I.R., which is the main prayer in the present petition amongst the grounds raised in the petition.

(3.) We have heard the learned Counsel appearing for the Petitioner, who forcefully submitted that an agreement was executed between him and the deceased-husband of the Complainant with regard to purchase of the vehicle in question and such document was executed before a notary, wherein the Petitioner has paid part price of the said vehicle to the deceased-husband of the Complainant and thereafter cleared the outstanding loan amount, which was with the Axis Bank. By way of additional documents produced by the Petitioner, the statement of account is placed on record to show RTGS transaction dtd. 8/3/2018. Similarly the Axis Bank statement of account is also placed on record, which shows that the balance loan amount was paid on 20/2/2018 by way of cheque amounting to Rs.4,05,000.00, whereby the entire loan was cleared.