Bombay High Court
Iifl Finance Limited Through Its ... vs State Of Maharashtra And Anr. on 25 November, 2025
Author: A. S. Gadkari
Bench: A. S. Gadkari
2025:BHC-AS:53488-DB
SKN 24-WP-6150-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 4241 OF 2022
1. IIFL Finance Limited,
2. Mr.Nirmal Jain,
3. M.Venkatraman Rajamani. ... Petitioners.
V/s.
State of Maharashtra and another. ... Respondents.
WITH
CRIMINAL WRIT PETITION NO. 4321 OF 2022
1. Mr.Abhijeet Raut,
2. Ms.Mamta Singh,
3. Ms.Rekha Gopal Warriar,
SANJAY 4. IIFL Facilities Services. ... Petitioners.
KASHINATH
NANOSKAR V/s.
Digitally signed by
State of Maharashtra and another. ... Respondents.
SANJAY
KASHINATH
NANOSKAR
Date: 2025.12.06 WITH
18:11:34 +0530
CRIMINAL WRIT PETITION NO. 4355 OF 2022
1. Mr.Vijay Kumar Chopra,
2. Ms.Geeta Mathur,
3. Mr.Arun Kumar Purwar,
4. Mr.Nilesh Shivji Vikamsey,
5. Mr.Nagarajan Srinivasan,
6. Mr.Chandran Ratnaswami. ... Petitioners.
V/s.
State of Maharashtra and another. ... Respondents.
WITH
CRIMINAL WRIT PETITION NO. 1104 OF 2023
1. Manish Pardasani,
2. Moksh Pardasani. ... Petitioners.
V/s.
State of Maharashtra and another. ... Respondents.
WITH
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CRIMINAL WRIT PETITION NO. 1096 OF 2023
1. Mrs.Praveena Pritamdayal Chaudhari,
2. Ms.Pooja Pritamdayal Chaudhary,
3. Simriti Samir Sehgal,
4. Chaudhari Hotels Private Limited. ... Petitioners.
V/s.
State of Maharashtra and others. ... Respondents.
WITH
CRIMINAL WRIT PETITION NO. 6150 OF 2025
Balaji Raghavan ... Petitioner.
V/s.
The State of Maharashtra and another. ... Respondents.
______________________
Mr.Rajendra Shirodkar, Senior Advocate with Mr.Archit Sakhalkar i/b.
Mr.Nihar Ghag with Deep Padachh for the Petitioners (in WP-4241/22).
Mr.Girish Kulkarni, Senior Advocate with Mr.Kripashankar Pandey i/b.
Mr.Nihar Ghag with Deep Padachh for the Petitioners (in WP-4321/22).
Mr.Nihar Ghag with Mr.Deep Padachh for the Petitioners (in WP-4355/22).
Ms.Amisha Joshi i/b. M.M.Legal Associates for the Petitioners (in WP-
1104/23 and WP-1096/23).
Mr.Rajiv Hingu i/b. Darshan Zagade for the Petitioner (in WP-6150/25).
Ms.Sailee Dhayalkar i/b. Rashmikant & Partners for Respondent No.2-
Mr.Sunil Shinde in all Petitions and for Respondent No.3 (in WP-1096/23).
Mr.Sunil Shinde, Respondent No.2 present in person.
Mr.Ashish I. Satpute, A.P.P. for the Respondent- State in all Petitions
______________________
CORAM : A. S. GADKARI AND
RANJITSINHA RAJA BHONSALE, JJ.
DATE : 25th NOVEMBER 2025. 2/6 ::: Uploaded on - 06/12/2025 ::: Downloaded on - 12/12/2025 21:15:50 ::: SKN 24-WP-6150-2025.doc P.C.:- 1) Petitioners, accused in C.R.No.436 of 2022 (Org.MECR No.3 of
2022) dated 14th May 2022 registered with Chembur Police Station, Mumbai, under sections 406, 420, 445, 453, 120B of Indian Penal Code and sections 7, 9 and 13 of the Prevention of Corruption Act, 1988 subsequently transferred for investigation to Economic Offences Wing, Housing Unit-II, Mumbai, and renumbered as C.R.No.109 of 2022, have invoked jurisdiction of this Court under Article 226 of the Constitution of India for quashing of the said crime with the consent of Respondent No.2, informant.
2) Mr.Shirodkar, learned senior Advocate and Mr.Kulkarni, learned senior Advocate appearing for the respective Petitioners submitted that, the parties herein have settled their disputes and differences amicably and the claim of Respondent No.2 has been duly satisfied by the Petitioners. That, the necessary and requisite 'No Dues Certificate' has been issued by accused No.16 to Respondent No.2. Learned senior Advocates therefore requested that, the said crime may accordingly be quashed.
3) Ms.Dhayalkar, learned Advocate appearing for Respondent No.2 submitted that, the Respondent No.2 has filed two Affidavits, dated 6th November 2025 in Criminal Writ Petition Nos.4241 of 2022; 4321 of 2022; 4355 of 2022; 1104 of 2023; and 1096 of 2023 and dated 24th November 3/6 ::: Uploaded on - 06/12/2025 ::: Downloaded on - 12/12/2025 21:15:50 ::: SKN 24-WP-6150-2025.doc 2025 in Writ Petition No.6150 of 2025, duly affirmed before a Notary Public, giving his consent for quashing of the said crime. The fact of amicable settlement and receipt of 'No Dues Certificate' has been admitted in the said Affidavits by Respondent No.2. In para (b) of both the Affidavits dated 6th November 2025 and 24th November 2025, Respondent No.2 has given his 'no objection' for quashing of the crime in question. Learned Advocate for Respondent No.2 submitted that, the said no objection is also with respect to the Petitioner in Writ Petition No.6150 of 2025. The said statement is accepted.
3.1) Respondent No.2 is personally present in the Court and through his Advocate reiterates the contents of the Affidavits dated 6th November 2025 and 24th November 2025 and his 'no objection' for quashing of the crime in question.
4) In view thereof, we are inclined to quash C.R.No.436/2022 (M.E.C.R. No.3/2022) originally registered with Chembur Police Station, Mumbai and subsequently transferred for investigation to Economic Offences Wing, Housing Unit No.2, Mumbai, and renumbered as C.R.No.109/2022.
5) As we expressed our opinion for quashing of the above noted crime, learned senior Advocates for the Petitioners on instructions submitted that, for quashing of the said crime the Petitioners will 4/6 ::: Uploaded on - 06/12/2025 ::: Downloaded on - 12/12/2025 21:15:50 ::: SKN 24-WP-6150-2025.doc voluntarily pay a cost of Rs.25,000/- each, totaling to Rs.5,00,000/- jointly and/or severally to the Bar Council of Maharashtra and Goa's Advocate Academy and Research Center, within a period of two weeks from the date of uploading of present Order on the official website of the High Court. The said statement is accepted as an undertaking given to this Court.
6) We therefore direct the Petitioners to pay a cost of Rs.25,000/- each, totaling to Rs.5,00,000/- jointly and/or severally to the Bar Council of Maharashtra and Goa's Advocate Academy and Research Center, within a period of two weeks from the date of uploading of the present Order on the official website of the High Court.
6.1) Details of the bank Account for payment of cost are as under:-
Account Name:- BCMG'S Advocate Academy &
Research Center.
Account Number: 000120110001327
Bank Name:- Bank of India
Branch Name:- Mumbai Main
IFSC Code:- BKID0000001
Type of Account:- Current A/c.
6.2) Petitioners to deposit the said costs within stipulated period as
noted above and submit receipt of the same in the Registry of this Court.
7) In view of above and subject to payment of cost as noted above, C.R.No.436/2022 (M.E.C.R. No.3/2022) originally registered with Chembur Police Station, Mumbai and subsequently transferred for 5/6 ::: Uploaded on - 06/12/2025 ::: Downloaded on - 12/12/2025 21:15:50 ::: SKN 24-WP-6150-2025.doc investigation to Economic Offences Wing, Housing Unit No.2, Mumbai, and renumbered as C.R.No.109/2022 is quashed and set aside.
All the Petitions are allowed in in the aforesaid terms.
8) It is made clear that, if the cost is not paid within stipulated period as mentioned above, the Petitions shall stand revived automatically and in that event, the Investigating Officer will complete the investigation of the present crime expeditiously.
9) List the Petitions on board on 23rd December 2025, under caption 'For Reporting Compliance' of present Order.
(RANJITSINHA RAJA BHONSALE, J.) (A.S. GADKARI, J.) 6/6 ::: Uploaded on - 06/12/2025 ::: Downloaded on - 12/12/2025 21:15:50 :::