REGENT COMPUTRONICS PVT. LTD.

Durgesh Yuvraj Rahangdale Appellant

V/S

Rajni Krushnadatta Ukey Respondents

Referred Judgements :-

STATE OF HARYANA VS. RANBIR ALIAS RANA [REFERRED]
CHANMUNIYA VS. VIRENDRA KUMAR SINGH KUSHWAHA [REFERRED]
D VELUSAMY VS. D PATCHAIAMMAL [REFERRED]
INDERJIT SINGH GREWAL VS. STATE OF PUNJAB [REFERRED]
DEOKI PANJHIYARA VS. SHASHI BHUSHAN NARAYAN AZAD [REFERRED]

JUDGEMENT

(1.) Heard.

(2.) Rule returnable forthwith. By consent of the parties, application is taken UP for hearing.

(3.) The applicant has approached this court praying for quashing and setting aside the proceedings pending on the file of the Judicial Magistrate, First Class, Gondia bearing Misc. Criminal Application No. 273 of 2012.

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DURGESH YUVRAJ RAHANGDALE Vs. RAJNI KRUSHNADATTA UKEY

Referred Judgements :-

JUDGEMENT

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