REGENT COMPUTRONICS PVT. LTD.

Dnyaneshwar Arjun Suryawanshi Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) This Criminal Writ Petition is filed under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure (for short, "the Cr.P.C. "), seeking to quash the proceedings in First Information Report No. 022/2020 (for short, "FIR ") dated 19th February, 2020 of Police Station Rajgad, District Pune Gramin.

(2.) The relevant facts and allegations as narrated in the FIR may be noticed.

(3.) On 19th January, 2020 at about 6.15 p.m., PSI Samir Vilas Kadam, informant, Rajgad Police Station, Pune, along with ASI N.S.Yemul was managing the traffic of Lane No. 11 on Pune -Satara Highway Road of Khed Shivapur Toll Naka. An employee of the said toll naka of Lane No.20, namely, Amol Dnyaneshwar Konde approached them and complained that a vehicle owner is unnecessarily creating ruckus.

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DNYANESHWAR ARJUN SURYAWANSHI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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