AJEET VIKRAM BAHADUR SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, the Application is finally heard.

(2.) The Applicant seeks to quash the FIR No. 100 of 2018 dtd. 3/11/2018 registered with Talbid Police Station, Satara for the offences punishable under Sec. 285, 287, 337 and 338 of the Indian Penal Code, 1860 ('IPC').

(3.) The Applicant is the manager of one of the plant/unit of M/s. Pidilite Industries Ltd., located at Plot No.D-5, MIDC, Taswade, Talbid, Tal: Karad, Dist: Satara. The Respondent No.2 ('First Informant') was working as a helper in the aforesaid plant of Pidilite company. The company is engaged in the manufacture of adhesive PVC tapes.