REGENT COMPUTRONICS PVT. LTD.

Shailesh Haribhau Jagtap Appellant

V/S

Rahul Suresh Khetre Respondents

Referred Judgements :-

HORI RAM V. EMPEROR [REFERRED TO]
S. B. SAHA AND OTHERS VS. M. S. KOCHAR [REFERRED TO]
BAIJNATH G V KALE VS. STATE OF MADHYA PRADESH IN ALL THE APPEALS :STATE OF MADHYA PRADESH IN ALL THE APPEALS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RIZWAN AHMED JAVED SHAIKH VS. JAMMAL PATEL [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SURYALAKSHMI COTTON MILLS LTD VS. RAJVIR INDUSTRIES LTD [REFERRED TO]
H H B GILL VS. KING [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
D T VIRUPAKSHAPPA VS. C SUBASH [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Article 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973, is preferred to quash and set aside the order of issue of process for the offences punishable under Ss. 342 and 385 of the Indian Penal Code by the learned Judicial Magistrate, First Class, Pune, in RCC No.43236 of 2016 filed by the Respondent No.2 ' complainant.

(3.) The background facts leading to this Petition can be summerized as under :

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SHAILESH HARIBHAU JAGTAP Vs. RAHUL SURESH KHETRE

Referred Judgements :-

JUDGEMENT

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