REGENT COMPUTRONICS PVT. LTD.

SUBHASH Appellant

V/S

State Of Mah. Respondents

Referred Judgements :-

H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
RAMJI LAL MODI PETITIONER VS. STATE OF UTTAR PRADESH [REFERRED TO]
BILAL AHMED KALOO STATE OF ANDHRA PRADESH VS. STATE OF ANDHRA PRADESH :BILAL AHMED KALOO [REFERRED TO]
SHALIBHADRA SHAH VS. SWAMI KRISHAN BHARTI [REFERRED TO]
SWARAJ THACKERAY ALIAS RAJ THACKERAY VS. STATE OF JHARKHAND [REFERRED TO]
MAHENDRA SINGH DHONI VS. YERRAGUNTLA SHYAMSUNDAR [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S.P. Sonwane, learned Advocate for the applicants, the learned APP for the State and Mr. R.S. Akbani, learned Advocate for the non-applicant No.2.

(2.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned Advocates for the parties.

(3.) Both the applications have been filed under Sec. 482 of the CrPC for quashing the FIR and the charge-sheet filed against the present applicants on the basis of the FIR lodged by the non-applicant No.2 with Police Station, Narkhed.

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SUBHASH Vs. STATE OF MAH.

Referred Judgements :-

JUDGEMENT

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