NAVNEET KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The applicants have challenged the registration of First Information Report (FIR) No. 127/2017 dated 24-2-2017 by Police Station, Hudkeshwar, Nagpur for the offences punishable under Sections 406 and 420 read with Section 34 of the Indian Penal Code.

(3.) It is alleged in the FIR that informant/respondent no. 2 is running a business at Besa, District Nagpur under the name of M/s. B. B. Minerals and Metals. The respondent no. 2 is having business relations with company named Action Ispat and Power Private Limited having its office at Preetampura, New Delhi. As per the business dealings, respondent no. 2 used to supply charcoal to the company of the applicants.