CHOKSI AND COMPANY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS application has been preferred by the applicants under section 482 Cr.P.C. with a prayer that the charge under section 420 read with 34 IPC framed against them by Judicial Magistrate, First Class, Baramati on 14.2.1990 in Reg. Case No.145 of 1985 be quashed.

(2.) BRIEFLY stated the averments in the complaint and those in the statements of the witnesses Madhav Govind Dhole P.W.1 and Rajmal Popatlal Chordiya, P.W.2, recorded under section 244 Cr. P.C. read thus:

(3.) IN order to appreciate Mr. Page's submission it would be apposite to extract the charge in its entirety. It is annexed as Exhibit D to the petition. Exhibit "D" reads thus: