JULIE JAYESH JHAVERI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioners are seeking quashing of the FIR being C. R. No.795 of 2013 and charge-sheet for the offences punishable under Sec. 406, 420, 504, 506, 34 of IPC.

(3.) The allegations against the petitioners are that with the respondent No.2, the flat purchaser, an oral agreement was entered into, after having accepted an amount of Rs.1,10,51,000.00, however, neither sale-deed was executed nor the amount refunded which has led to the filing of the complaint and accordingly petitioners came to be charge-sheeted.