Bombay High Court
Lalit Kumar Kesarmal Jain And Ors vs The State Of Maharahstra And Ors on 24 November, 2021
Author: Sarang V. Kotwal
Bench: Nitin Jamdar, Sarang V. Kotwal
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901.wp-4834-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4834 OF 2019
Lalit Kumar Kesarmal Jain
and others .... Petitioners
Versus
The State of Maharashtra and others .... Respondents
....
Mr. Aabad Ponda, Senior Advocate a/w. Dr. Abhinav Chandrachud,
Subhash Jadhav, Amit Patil i/b. Parinam Law Associates for the
Petitioners.
Ms. A.S. Pai, Public Prosecutor, for the Respondent-State.
....
CORAM : NITIN JAMDAR AND
SARANG V. KOTWAL, JJ.
DATE : 24 NOVEMBER 2021 P.C.
Pursuant to the earlier order passed, the Registry has endorsed that the papers of the Petition are reconstructed. The learned counsel for the Petitioners states that the informant - Respondent No.4 should give consent for quashing of the FIR and resultant proceedings as an Memorandum of Understanding is entered into.
2. The Respondent No.4 has not filed any affidavit giving consent. The counsel is not present. The learned Senior Advocate for the Petitioner states that he will inform the Advocate for Respondent 1/2 2
901.wp-4834-19.odt No.4 and that if consent is to be given, an affidavit will have to be filed. A request is also made on behalf of the Petitioners to amend the Petition to place the charge-sheet on record and incorporate necessary pleadings and the prayer. Leave to amend is granted. Amendment to be carried out within two working days.
3. Since it is informed to us that the matter is to be resolved between the Petitioner and the Respondent No.4, place the Petition PRADIPKUMAR on board on 30 November 2021. The learned Public Prosecutor states PRAKASHRAO DESHMANE Digitally signed by that instructions will be taken as regards quashing of the proceedings PRADIPKUMAR PRAKASHRAO with consent of the Respondent No.4. DESHMANE Date: 2021.11.26 16:41:12 +0530 (SARANG V. KOTWAL, J.) (NITIN JAMDAR, J.) Deshmane (PS) 2/2