REGENT COMPUTRONICS PVT. LTD.

RANJANA SANJAY PARASHAR Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

VEKPRAKASH BHAIJI VS. STATE OF M.P. [REFERRED TO]
JAGANNATH V THAKARE VS. STATE OF MAHARASHTRA [REFERRED TO]
CYRIAC S/O DEVASSIA AND ANR. VS. SUB INSPECTOR OF POLICE,KADUTHURUTHY AND ANR. [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
AJAY PATODIA VS. STATE OF MADHYA PRADESH [REFERRED TO]
AVINASH J MAHALE VS. STATE OF MAHARASHTRA [REFERRED TO]
MANISH KUMAR SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) MR.Ghanekarhas received written submissions from Mrs.Jadhav. Heard the learned Counsel for the respective Parties. Rule was issued on 9th October, 2009.

(2.) THE petitioner seeks quashment of prosecution in Sessions Case No.111/2008 initiated on the basis of Crime No.I-19 of 2007 for the offence punishable under Sections 306, 504 r/w 34 of Indian Penal Code, with City Chowk Police Station, Aurangabad.

(3.) THE learned Counsel for the petitioner/accused placed the reliance on the following judgments to substantiate his contention.

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RANJANA SANJAY PARASHAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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