RENUKA DEVENDRASINGH PARIHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and the learned APP for the State.

(2.) THIS petition is filed for quashing the complaint which is filed by the complainant against the present petitioners on 2/4/1999 in which it is alleged by him that four and half months prior to the filing of the complaint, the petitioners had not made payment of the goods which he had delivered to them and had further threatened him of dire consequences if the demand is made by him.

(3.) INITIALLY, notice was issued and this Court had directed that the complainant should be added as party respondent. However, though notice has been served, none appeared on behalf of the complainant.