REGENT COMPUTRONICS PVT. LTD.

Rev. Dr. Bolmax Fidelis Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

MANZAR SAYEED KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANGHARAJ DAMODAR RUPAWATE [REFERRED TO]
ANAND CHINTAMANI DIGHE VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAGWATI CHARAN SHUKLA S/O. RAVISHANKAR SHUKLA VS. PROVINCIAL GOVERNMENT [REFERRED TO]
SHREYA SINGHAL VS. UNION OF INDIA (UOI) [REFERRED TO]
JUSTICE (RETD.) MARKANDEY KATJU VS. THE LOK SABHA & ANR. [REFERRED TO]
INDIBILITY CREATIVE PVT LTD AND OTHERS VS. GOVT OF WEST BENGAL AND OTHERS [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable immediately with the consent of and at the request of the learned Counsel for the parties.

(3.) The petitioner invokes the jurisdiction of this Court under Article 227 of the Constitution and Sec. 482 of CrPC and urges quashing of FIR No.52/2023 registered on 4/8/2023 at the Vasco Police Station, alleging commission of offences under Sec. 295-A and 504 of IPC.

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REV. DR. BOLMAX FIDELIS Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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