REGENT COMPUTRONICS PVT. LTD.

KRUSHNA 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]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
V K JAIN VS. PRATAP V PADODE [REFERRED TO]
AJAY RAMESHWAR AGARWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard finally with consent of both the sides at admission state.

(2.) The petitioners by invoking Article 227 of the Constitution of India, and Sec. 482 of the Code of Criminal Procedure, are seeking quashment of the proceedings vide Misc. Criminal Application No.232 of 2015, pending on the file of learned Judicial Magistrate First Class, Akole, District Ahmednagar.

(3.) It is necessary to have a brief survey on the facts of the case.

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KRUSHNA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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