DIPESH J. THACKER Vs. SMARTSYNC INNOVATION PVT LTD

JUDGEMENT

(1.) Heard Sri.Bharath Kumar V., learned counsel appearing for the petitioner and the learned counsel Sri.Sushant Venkatesh Pai, appearing for the respondent.

(2.) This Court concerning the very same parties, has quashed the proceedings in Crl.P.No.9492/2021 c/w Crl.P.No.3259/2021 disposed on 8/6/2022 qua the petitioner herein was the petitioner in those petitions as well on the following reasons:

(3.) Since the issue remains the same, albeit the crime being different, I deem it appropriate to obliterate the present proceedings following the order passed by this Court (Supra).