GOPAL KRISHNA BANKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent of learned counsel appearing for the parties.

(2.) This is an application seeking to quash the First Information Report in connection with Crime No.0016/2023, dtd. 9/2/2023, registered by Police Station Bajaj Nagar, Nagpur, for the offences punishable under Ss. 420, 403, 406, 409, 417, 120-B read with Sec. 34 of the Indian Penal Code and the consequential proceeding arising out of Charge-sheet No.78/2023, dtd. 23/12/2023, for the offences punishable under Ss. 420, 403, 406, 409, 417, 120-B read with Sec. 34 of the Indian Penal Code, filed by Police Station Bajaj Nagar, Nagpur which is registered as R.C.C. No.4586/2023, which is pending for trial before the 8th Joint Civil Judge, Junior Division and Judicial Magistrate, First Class, Nagpur.

(3.) The applicants are the directors of "Banka Bullions" and "G.K. Trexim" which is carrying business of Gold from Kolkata.