MAHADEO SHANKAR JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) The applicant No.1 is the Managing Director and applicant No.2, is a Director of M/s Care Formulator Private Limited, applicant No.3, have approached this Court by way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") by making following prayers :