REGENT COMPUTRONICS PVT. LTD.

Swapnil Liladhar Mane Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

M/S. QUIXOTIC HEALTHCARE AND ORS. .V/ S. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
GIRDHARI LAL GUPTA VS. D H MEHTA [REFERRED TO]
STATE OF KARNATAKA VS. PRATAP CHAND [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Taken up for disposal with the consent of learned Advocates for the parties.

(3.) In this writ petition, the petitioners, who have been arrayed as accused Nos. 6, 7 and 8 in a Sessions Trial No. 138 of 2022, have prayed for quashing the criminal case, pending on the file of Adhoc District Judge-4 and Assistant Sessions Judge, Nagpur (for short 'the Sessions Judge'), against them, on various grounds set out in the petition.

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SWAPNIL LILADHAR MANE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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