SUJATA MALEWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The registration of First Information Report ('FIR') vide Crime No. 272/2023 registered with Police Station Ganeshpeth, Nagpur for the offence punishable under Sec. 420 read with Sec. 34 of the Indian Penal Code caused the applicants to invoke inherent powers of this Court vested under sec. 482 of the Code of Criminal Procedure.

(3.) The applicants partnership firm working under the name "Sagacious Impex", was indulging into trade of agro commodities. Non-applicant No.3 Pargan Singapore PTE Ltd., is a registered private limited company based at Singapore. Non-applicants are also engaged in the business of trading of agro commodities. Nonapplicant No.2 is an employee of non-applicant No.3 Company. Sometime in the year 2021, the applicants' firm has placed order for Soyabean at certain price from the non-applicants. The goods were supplied as per order, however the applicants did not pay therefore, the offence of cheating.