REGENT COMPUTRONICS PVT. LTD.

SHAHEEN W/O SHAIKH IMRAN AGE35 YEARS, OCCSERVICE Appellant

V/S

STATE OF MAHARASHTRA THROUGH POLICE STATION, MIDC, CIDCO, AURANGABAD Respondents

Referred Judgements :-

B.S.JOSHI AND OTHERS VS. STATE OF HARYANA AND ANOTHER [REFERRED TO]
MANSUR A. KHAN V/S STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
SWATI W/O PRADEEP GOSWAMI VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
MR.JITENDRA S.BHADORIA AND OTHERS VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
ARJUNSINGH PRAMODSINGH RAJPUT V/S STATE OF MAHARASHTRA [REFERRED TO]
NISHA SANJAY GOSWAMI V/S STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) By both these criminal applications, the applicants-accused No. 1 to 4, have prayed for quashing of the FIR at CR No. 158/2009 registered on the complaint of respondent No. 3. As both these applications arise out of one crime, they are being disposed of by this common judgment.

(2.) Rule.

(3.) Rule made returnable forthwith. By consent of the parties, heard finally at the stage of admission itself.

Click here to view full judgment.

SHAHEEN Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address