REGENT COMPUTRONICS PVT. LTD.

VINOD Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
R. SHAJI VS. STATE OF KERALA [REFERRED TO]
UMESH KUMAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF KARNATAKA VS. P. RAVIKUMAR @ RAVI ETC. [REFERRED TO]
RAJEEV KOURAV VS. BAISAHAB [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This is an application in term of Sec. 482 of the Code of Criminal Procedure ('Code') seeking to quash First information Report ('FIR') as well as charge-sheet relating to Crime No. 293/2019 for the offence punishable under Ss. 376 , 354 , 506 , 109 , 509 read with Sec. 34 of the Indian Penal Code registered with Police Station Chimur, Tah. Chimur, Dist. Chandrapur.

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VINOD Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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