VINOD PRATAPBHAI KAPADIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Applications preferred under Sec. 482 of Cr.P.C. are seeking for quashing of C.C.No.228/PW/2004 (old C.C.No.1/P of 2001) pending before learned Additional Chief Metropolitan Magistrate, 28 th Court, at Esplanade, Mumbai arising out of M.E.C.R.No.4 of 2000,registered with L.T.Marg Police Station, on 26 th April, 2000 under Ss. 420, 465, 468, 471 read with 34 of I.P.C. The Applicants have arraigned as accused in the said case.

(2.) Heard Learned Senior Advocate Mr. Sanjog Parab for Applicant in Cri. Appln. No.2269 of 2002, learned Advocate Mr. Thakur for Applicants in Cril. Appln. No.816 of 2014 and learned App Mr. Gavand for Respondent-State. 2.1) Record indicates that, Rule and interim stay in terms of prayer clause (b) was granted on 18 th July, 2002 in Criminal Application No.2269 of 2002. The Respondents had waived the service.

(3.) That, M/s.Chakshu Enterprises (M/s.Chakshu) is a proprietary firm having office at B-14, Suraj Mansion, 1st Floor, Bhangwadi, Kalbadevi Road, Mumbai-2. Informant Mrs.Chkshu Dilip Parikh is proprietor thereof.