REGENT COMPUTRONICS PVT. LTD.

Nizar Noorali Rangara Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

JOSE ANTONY KAKKAD VS. OFFICIAL LIQUIDATOR [REFERRED TO]
S V KANDEAKAR VS. V M DESHPANDE [REFERRED TO]
PANKAJ MEHRA VS. STATE OF MAHARASHTRA [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. PENNAR PETERSON SECURITIES LIMITED [REFERRED TO]
LALIT KUMAR SHARMA VS. STATE OF U P [REFERRED TO]
FIRTH INDIA STEEL COMPANY LIMITED VS. ION EXCHANGE FINANCE LIMITED [REFERRED TO]
ORKAY INDUSTRIES LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
INDORAMA SYNTHETICS (I) LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the counsels for the parties, heard finally.

(2.) These applications under sec. 482 of the Code of Criminal Procedure, 1973 (the Code) assail the orders of issue of process against the applicants for an offence punishable under sec. 138 read with 141 of the Negotiable Instruments Act, 1881 (the Act, 1881) passed by the learned Metropolitan Magistrate, 28th Court, Esplande, Mumbai.

(3.) The background facts leading to these applications can be stated in brief as under:-

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NIZAR NOORALI RANGARA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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