REGENT COMPUTRONICS PVT. LTD.

Pawan Shravankumar Sharma Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
DIDIGAM BIKSHAPATHI VS. STATE OF A P [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
MUNSHIRAM VS. STATE OF RAJASTHAN AND ANR ETC [REFERRED TO]
VAIJNATH KONDIBA KHANDKE VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
NARAYAN MALHARI THORAT VS. VINAYAK DEORAO BHAGAT AND ANR. [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned APP waives notice on behalf of the respondent No.1-State.

(3.) By this application, preferred under Sec. 482 of the Criminal Procedure Code, the applicant seeks quashing of the FIR, registered vide C.R.No.I-221 of 2019 with the Rabale Police Station, Navi Mumbai, for the alleged offence punishable under Sec. 306 r/ w 34 of the Indian Penal Code.

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PAWAN SHRAVANKUMAR SHARMA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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