Bombay High Court
Piramal Enterprises Limited And Anr vs The State Of Maharashtra And Anr on 4 December, 2025
Author: A. S. Gadkari
Bench: A. S. Gadkari
2025:BHC-AS:55427-DB
Ingale 3-WP-2051-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
CRIMINAL APPELLATE JURISDICTION
URMILA
URMILA PRAMOD
PRAMOD INGALE
INGALE Date:
2025.12.16
19:53:32
+0530
WRIT PETITION NO. 2051 OF 2021
WITH
INTERIM APPLICATION NO. 3392 OF 2021
Piramal Enterprises Limited and ors. ... Petitioners
V/s.
1. The State of Maharashtra
2. Harikrishna Ramapati Tiwari ... Respondents.
______________________
Mr. Amit Desai, Senior Advocate (through VC) a/w Mr. Vikrant Singh Negi,
Ms. Ekta Tyhagi, Mr.Pratik Thakkar, Ms.Sneha Barange, Mr. Parag Kalra i/b
DSK Legal, for the Petitioners
Mr. Pratap M. Nimbalkar, for Respondent No.2.
Mr. Ajay S. Patil, A.P.P. for the Respondent- State.
______________________
CORAM : A. S. GADKARI AND
RANJITSINHA RAJA BHONSALE, JJ.
DATE : 4th DECEMBER 2025.
P.C.:-
1) By this Petition under Article 226 of the Constitution of India, the
Petitioners are seeking the relief of quashing of MECR No.2 of 2021 dated 18th May 2021 registered with Bandra Police Station for the offences punishable under Sections 415, 420, 465, 468, 469, 470, 471, 120B read with 34 of the Indian Penal Code, with the consent of Respondent No.2.
2) Petition was initially filed for quashing of the said case on merits. However, in the interregnum, the Petitioner and Respondent No.2 have put an end to their disputes and differences and Respondent No.2 is now giving his consent for quashing of crime in question.
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Ingale 3-WP-2051-2021.doc 3) Learned Advocate appearing for Respondent No.2 tendered
across the bar his Affidavit dated 19 th November 2025, duly affirmed before the Assistant Registrar of this Court. In paragraph No.5 thereof, the Respondent No.2 has stated that, in light of the subsequent understanding and to give a complete quietus to the present dispute, he does not wish to press the allegations made in his Complaint dated 13 th May 2021 and other consequent proceedings. In paragraph No. 6 thereof, the Respondent No.2 has given his no objection for quashing of the said case. 3.1) Though, the Respondent No.2 is not personally present in the Court, Advocate Mr. Nimbalkar on instructions submitted that, the Respondent No.2 has given him authority to admit the contents of his Affidavit dated 19th November 2025 and to give his 'No Objection' for quashing of the crime in question.
4) In view of the above, we are inclined to quash MECR No.2 of 2021, dated 18th May 2021, registered with Bandra Police Station for the offences punishable under Sections 415, 420, 465, 468, 469, 470, 471, 120B read with 34 of the Indian Penal Code.
4.1) As we expressed our opinion for quashing of said criminal case, Mr. Desai, learned senior counsel for Petitioners on instructions submitted that, for quashing of the said crime, the Petitioners will voluntarily pay a cost of Rs.50,000/- each, totalling to Rs. 2,50,000/-, jointly or severally to the Bar Council of Maharashtra and Goa's Advocate Academy and Research 2/4 ::: Uploaded on - 16/12/2025 ::: Downloaded on - 19/12/2025 21:32:54 ::: Ingale 3-WP-2051-2021.doc Center, within a period of two weeks from the date of uploading of the present Order on the official website of the High Court of Bombay. The said statement is accepted as an undertaking given to this Court. 4.2) We therefore direct the Petitioners to pay a cost of Rs.50,000/- each, totalling to Rs. 2,50,000/-, jointly or severally to 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 of Bombay.
4.3) 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 4.4) Petitioners to pay aforestated cost of Rs.50,000/- each within stipulated period as noted above and submit its receipt(s) in the Registry of this Court.
5) In view of the above and subject to payment of cost, Petition is allowed in terms of prayer clauses (a) & (b).
6) It is made clear that, if the cost is not paid within stipulated period as mentioned above, Petition shall stand revived automatically and 3/4 ::: Uploaded on - 16/12/2025 ::: Downloaded on - 19/12/2025 21:32:54 ::: Ingale 3-WP-2051-2021.doc in that event, Investigating Agency will complete the investigation of present crime expeditiously.
7) List the Petition on 7th January 2026, under the caption 'For Reporting Compliance' of present Order.
8) In view of disposal of Petition, Interim Application No.3392 of 2021, does not survive and is accordingly disposed off. (RANJITSINHA RAJA BHONSALE, J.) (A.S. GADKARI, J.) 4/4 ::: Uploaded on - 16/12/2025 ::: Downloaded on - 19/12/2025 21:32:54 :::