MUKUL BAHIRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Respondent No. 2 on behalf of the Rashi Peripherals Pvt. ltd. lodged a complaint against the the Petitioners alleging an offence of forgery, cheating, criminal breach of trust and criminal conspiracy punishable u/s. 406, 407, 408, 420, 465, 467, 468, 471 and 120(B) of IPC .

(2.) It is the case of the complainant that his firm was cheated by the firm of which the Petitioners are directors to the tune of about Rs.9.00 Crs.

(3.) Subsequent to the filing of the present Petitions, the complainant Rashi Peripherals Pvt. Ltd. has entered into the settlement and accordingly the authorized person Mr. Ganesh Vitthal Limkar based on the resolution of authorization dtd. 30/04/2022 has extended consent for quashing. The said authorized person Mr. Ganesh Limkar is identified through his original Aadhaar Card bearing no. 200182037446.