MOHAN GANGADHARRAO GATHADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed by the applicants praying for quashing and setting aside the First Information Report bearing F.I.R. No.92/2000, dated 11.7.2000, registered at Police Station Basmatnagar, Tq. Basmat, Dist. Hingoli under sections 420, 464, 471 r/w. 34 of the Indian Penal Code.

(2.) It is the case of the applicants that the applicants are engaged in business of Film Distribution as an agent of Shiv Shakti Enterprises, Sikandarabad. In the month of November 1998, oral contract was entered in to between applicant No. 1 and Shiv Shakti Enterprises. As per this contract, it was agreed that the period of contract will be for five years. During this five years period, the applicants will distribute the films in Nanded and Parbhani Districts. The applicants have to pay Rs.7,00,000/- to Shiv Shakti Enterprises. The prints of the film will be in the custody of the applicants and will be given in every month.

(3.) On 10.11.1998 the applicant No. 1 paid Rs.1,00,000/- to Madanseth Bajaj, who is owner and partner of Shiv Shakti Enterprises and in turn he issued receipt to that effect.