RAMESH DAHYALAL SHAH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these three applications are filed by three different accused invoking extra ordinary writ jurisdiction of this Court under Article 226 of the Constitution of India and under Section 482 of Code of Criminal Procedure Code, for quashing F.I.R.No.78 of 2016, registered with N.M. Joshi Marg, Police Station, Mumbai. the Investigation of which is taken over by Economic Offence Wing.

(2.) The said F.IR. is registered at the instance of respondent No.3 Mr. Tushar Thakkar, against the applicants and other 11 accused, for the offence punishable under Sections 418 , 420,465, 467, 468, 471, 477(a), 506(2) read with 120(b) of the Indian Penal Code .

(3.) It is stated by respondent No.3 in his complaint that he is carrying on business of fabrics and clothing through his companies namely Tushar Fabrics Pvt. Ltd and Tushar Clothing Pvt .Ltd. He was introduced to applicant Ramesh D. Shah by one Mr. Jayesh Tanna, who is contractor, in one of the companies of the applicant Ramesh Shah.