RAMANRAO MUSALAIH BOLLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Senior Counsel Shri A.S.Mardikar for the applicants, learned Additional Public Prosecutor Shri N.B.Jawade for non-applicant Nos.1 and 2/State, and learned counsel Shri Vedant Raut for non applicant No.3. Admit. Heard finally by consent of learned counsel appearing for parties.

(2.) The present application is preferred by the applicants under Sec. 528 of the BNSS for quashing of FIR in connection with Crime No.0783/2023 and consequent proceeding arising out of the same bearing Special Case No.67/2024 pending before learned District Judge-13 and Sessions Judge, Nagpur under Ss. 109, 409, 413, 420, 467, 468 and 471 of the IPC and 66(d) of the Information Technology Act, 2000 (the IT Act) and 3 of The Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 (the MPID Act).

(3.) As per the contentions of the applicants, applicant Nos.1 and 2 are husband and wife and applicant No.3 is brother of applicant No.1. The applicant No.1 was dealing in the business of trading Grams, Dal, Tur, and other food-grains.