REGENT COMPUTRONICS PVT. LTD.

Javed Riyaj Patel Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
SIMRIKHIA VS. DOLLEY MUKHERJEE AND CHHABI MUKHERJEE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RAM LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
KULWINDER SINGH LADDI VS. STATE OF PUNJAB [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Heard finally with consent, at the admission stage.

(2.) The applicants / original accused seek quashing of the FIR bearing no. 300/2019 registered with Nanalpeth Police Station, Parbhani, for the offences punishable under Ss. 498A, 406, 323, 504, 506 r/w 34 of the Indian Penal Code and Ss. 3 and 4 of the Prohibition of Dowry Act, 1961.

(3.) The applicants / accused are also seeking quashing of the proceedings bearing RCC No. 665/2020 pending before the learned Chief Judicial Magistrate, Parbhani, arising out of the aforesaid crime on the ground that the parties have arrived at amicable settlement.

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JAVED RIYAJ PATEL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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