KEYUR KIRITKUMAR MODI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned APP waives service for Respondent No.1/State. Respondent No.2 Ramesh Kashinath Bhosale appearing in person as power of Attorney holder of his son - Respondent No. 2 - Shri Gaurav Ramesh Bhosale is present and waives service.

(2.) Record shows that this matter was heard by us on 3/4/2023. On that day, when some queries were put to Respondent No. 2 appearing in person, he struggled to answer the queries and therefore, time was granted at his request to prepare himself and argue. The matter was then adjourned to 12/4/2023 when the matter has finally heard. It is material to place on record that when we asked Respondent No. 2 appearing in person through his constituted Attorney, whether he wants to engage services of a lawyer, he declined and insisted to proceed with the matter himself. In this situation matter is taken up for final disposal by consent of parties.

(3.) This is an application under Sec. 482 of the Code of Criminal Procedure 1973, ("CrPC" for short) filed by Applicants praying to quash and set aside the impugned complaint bearing R.C.S. No. 580 of 2017 and consequent FIR No. 37 of 2018 registered with Kamothe Police Station, New Mumbai, for offences punishable under Sec. 420,468,406 read with Sec. 34 of Indian Penal Code (for short "IPC")