REGENT COMPUTRONICS PVT. LTD.

Smit Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

UDAY VS. STATE OF KARNATAKA [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]
PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SONU VS. STATE OF UTTAR PRADESH AND ORS. [REFERRED TO]
NAVNEET VS. STATE OF MAHARASHTRA [REFERRED TO]
VINAY PRADEEP CHAWHARE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) The matter is taken up for final disposal with the consent of learned counsel appearing for the parties. By this application under Sec. 482 of the Code of Criminal Procedure ('Code'), the applicant is seeking to quash charge-sheet arising out of Crime No. 966/2021 registered with Wani Police Station, Dist. Yavatmal for the offence punishable under Ss. 376(2)(h)(n), 417, 506 of the Indian Penal Code.

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SMIT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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