REGENT COMPUTRONICS PVT. LTD.

SHOBHANA BHARTIA Appellant

V/S

AJAY GANESH UBALE Respondents

Referred Judgements :-

HARBHAJAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
CHAMAN LAL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
SHATRUGHNA PRASAD SINHA VS. RAJBHAU SURAJMAL RATHI [REFERRED TO]
JAWAHARLAL DARDA VS. MANOHARRAO GANPATRAO KAPSIKAR [REFERRED TO]
RAJENDRA KUMAR SITARAM PANDE VS. UTTAM [REFERRED TO]
M N DAMANI VS. S K SINHA [REFERRED TO]
JOHN THOMAS VS. K JAGADEESAN [REFERRED TO]
S NIHAL SINGH VS. ARJUN DAS [REFERRED TO]
DASARI NARAYANA RAO VS. R D BHAGVANDAS [REFERRED TO]
A H K PRASAD VS. UNION OF INDIA [REFERRED TO]
A K JAIN VS. STATE OF SIKKIM [REFERRED TO]
A K JAIN VS. STATE OF SIKKIM [REFERRED TO]

JUDGEMENT

(1.) I have heard the learned counsel for the applicants and the learned counsel for respondent No. 1 at length and the matter is being disposed of finally at the admission stage.

(2.) Applicants are challenging the order of issuance of process dated 15-9-2004 passed by the Metropolitan Magistrate, 24th court, Esplanade, Mumbai and also the complaint which is filed under section 499 of the Indian Penal Code.

(3.) Brief facts which are relevant for the purpose of deciding this Criminal application are as under :-

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SHOBHANA BHARTIA Vs. AJAY GANESH UBALE

Referred Judgements :-

JUDGEMENT

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