2019 (2) ABR (Cri) 350 ::AIROnline 2019 Bom 860 ::2019 All MR (Cri) 3577

Bombay High Court

Hon'ble Judge(s): Mridula Bhatkar , J

Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.406, S.417, S.418, S.420— Quashing of issuance of process - Allegation that accused committed offences under Ss. 406, 417, 418, 420 of Penal Code - Plea of accused that he is son of complainant and said facts not mentioned by complainant and he never wanted to cheat his father and commit criminal breach of trust - Monetary transactions out of love, affection, care and concern, should not be transformed into litigations - Accused shall make repayment of amount - Issuance of process, liable to be quashed. (Para 4 8 12 14)