REGENT COMPUTRONICS PVT. LTD.

Ramdas Gopal Ingle Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
MAHENDRA SINGH GAYATRIBAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
SWAMY PRAHALADDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
RANDHIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
KISHORI LAL VS. STATE OF M P [REFERRED TO]
KISHANGIRI MANGALGIRI GOSWAMI VS. STATE OF GUJARAT [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
ANUSAYA WASUDEO MATE VS. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, SHEGAON, DISTRICT [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by consent of the learned counsel appearing for the parties.

(3.) By this application, five applicants have approached this Court seeking quashing of the First Information Report (FIR) dtd. 21/10/2020, bearing No.480/2020, registered at Police Station Akot File, District Akola, for offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code. The respondent No.2 is the original informant - complainant. The applicant No.1 is his uncle, applicant No.2 is his aunt and applicant Nos.3 and 4 are cousins of respondent No.2, while applicant No.5 is member of the local Grampanchyat, who was later added as an accused in the present case.

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RAMDAS GOPAL INGLE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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