REGENT COMPUTRONICS PVT. LTD.

ABHAY Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

M/S. CH. YEGNAIAH AND SONSAND ORS. V. THE STATE OF AP [REFERRED TO]
NASIMKHAN SIKANDARKHAN V. STATE OF MAHARASHTRA AND ANR [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
V D ROY VS. STATE OF KERALA [REFERRED TO]
COMMANDANT 68 BN BSF GAKULNAGAR VS. ARJUN DAS [REFERRED TO]
JEEWAN KUMAR RAUT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
KALLOL KUMAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
LAXMIKANT S O SHANKARLAL SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
CHINNAMURUGAN VS. STATE BY INSPECTOR OF POLICE [REFERRED TO]
SARVESH KUMAR SHAHI VS. STATE OF MAHARASHTRA [REFERRED TO]
DHARANI SUGARS AND CHEMICALS LTD VS. UNION OF INDIA [REFERRED TO]
INDIAN OIL CORPORATION LTD. VS. R.M. SERVICE CENTRE [REFERRED TO]
MEDIPOL PHARMACEUTICAL INDIA PRIVATE LIMITED VS. POST GRADUATE INSTITUTE OF MEDICAL EDUCATION & RESEARCH [REFERRED TO]

JUDGEMENT

(1.) By these two criminal applications, the applicants seek to invoke this Court's inherent power under Sec. 482 of the Code of Criminal Procedure, 1973, seeking to quash the First Information Report (FIR) No.1203 of 2021 dtd. 23/12/2021, registered with Khadan Police Station, District Akola and connected Final Report dtd. 4/10/2022 in RCC No.1242 of 2022.

(2.) The facts, as stated in the application and as culled out from the record of the FIR and from the Final Report, that have led to the filing of these two applications under Sec. 482 of the Code of Criminal Procedure, are as under :

(3.) The main grounds on the basis of which the two sets of applications seek to quash the FIR and the connected Final Report are the following :

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ABHAY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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