Bombay High Court
Vinod Rayshi Satra vs The State Of Maharashtra And Anr on 22 July, 2025
Author: A. S. Gadkari
Bench: A. S. Gadkari
2025:BHC-AS:31198-DB
KVM 50 - APL 560-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by KANCHAN
KANCHAN VINOD
VINOD MAYEKAR
MAYEKAR Date:
2025.07.25
CRIMINAL APPELLATE JURISDICTION
15:16:38 +0530
CRIMINAL APPLICATION NO. 560 OF 2025
Vinod Rayshi Satra ]
Age: 47 years, Occu: Business ]
Resident at 105, Akruti Park, ]
Dhobi Ali, Opposite Civil Hospital, ]
Tembi Naka, Thane West - 400 601. ] ...Applicant
(Org. Accused)
Vs.
1. The State of Maharashtra ]
(At the instance of Naupada ]
Police Station, Dist. Thane ]
2. Virji Kanji Dhadhi ]
Age: 40 years, Occu: Business, ]
Partner of M/s. Continental Maniratna ]
Builders and Developers having office]
At Shop No. 3, Ratnamani Apartment,]
Dada Patil Wadi Near Platform No.1, ]
Thane (W) 400602 ] ...Respondents
_______________________________
Mr. Govind Solanke for Applicant.
Mr. Ajay S. Patil for Respondent No.1-State.
Ms. Sonam More for Respondent No.2.
Mr. Ravindra Ranbhise, Police Sub-Inspector, Naupada Police Station, Thane
present.
_______________________________
CORAM : A. S. GADKARI AND
RAJESH S. PATIL, JJ.
DATE : 22nd July, 2025
1/4
::: Uploaded on - 25/07/2025 ::: Downloaded on - 26/07/2025 10:07:49 :::
KVM 50 - APL 560-25.doc
JUDGMENT (Per : Rajesh S. Patil, J.):
-
1) Applicant, accused in C.R. No. 215 of 2023 dated 20th July
2023, registered with Naupada Police Station, Thane, under Sections 420,
467 and 471 of Indian Penal Code, 1860 have filed present Application
under Section 482 of Code of Criminal Procedure for quashing of the said
C.R. and all further proceedings arising thereof, with the consent of
Respondent No.2, the informant.
2) Learned Advocate for Applicant submitted that, the Applicant
and Respondent No.2 have settled their disputes and differences amicably.
He therefore submitted that, the said case may be quashed with the consent
of Respondent No.2.
3) Learned Advocate for Respondent No.2 has tendered across the
Bar, his Affidavit dated 8th May 2025, duly affirmed before a Notary Public.
In Paragraph No. 7 thereof, the Respondent No.2 has given his No Objection
for quashing of the said crime.
3.1) Respondent No.2 is personally present in the Court and
through his Advocate reiterates the contents of his Affidavit dated 8 th May,
2025 and his 'No Objection' for quashing of the crime in question.
4) In view thereof, we are inclined to quash the FIR arising out of
C.R. No. 215 of 2023 dated 20th July 2023, registered with Naupada Police
Station, Thane.
5) As we expressed our opinion for quashing of FIR arising out of
KVM 50 - APL 560-25.doc
C.R. No. 215 of 2023 dated 20th July 2023, registered with Naupada Police
Station, Thane, learned Advocate for Applicant on instructions submitted
that, the Applicant will pay a cost of Rs.25,000/- to the Bar Council of
Maharashtra and Goa's Advocate Academy & Research Center, within a
period of two weeks from the date of uploading of present Judgment on the
official website of High Court of Bombay. The said statement is accepted as
an undertaking given to this Court.
6) We therefore direct the Applicant to pay a cost of Rs.25,000/-
to the Bar Council of Maharashtra and Goa's Advocate Academy & Research
Center, within a period of two weeks from the date of uploading of present
Judgment on the official website of High Court of Bombay.
6.1) Details of the bank account of 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 Branch
IFS Code : BKID0000001
Type of Account : Current Account
6.2) Applicant to deposit the said cost within stipulated period as
noted above and submit receipt(s) of the same in the Registry of this Court.
7) In view of the above and subject to payment of cost by the
Applicant, Application is allowed in terms of prayer clause (a).
KVM 50 - APL 560-25.doc
8) It is made clear that, if the cost is not paid within stipulated
period as mentioned above, the Application shall stand revived
automatically and in that event, the trial Court will proceed with the said
case expeditiously.
9) List the Application on board on 12 th August 2025, under
caption 'For Reporting Compliance' of present Judgment.
(RAJESH S. PATIL, J.) (A.S. GADKARI, J.)
