REGENT COMPUTRONICS PVT. LTD.

Prajakta Mahendra Agrawal Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

NEEHARIKA INFRASTRUCTURE VS. STATE OF MAHARASHTRA [REFERRED TO]
SARDAR ALI KHAN VS. STATE OF UTTAR PRADESH THROUGH PRINCIPAL SECRETARY HOME DEPARTMENT [REFERRED TO]
HARI PRASAD CHAMARIA VS. BISHUN KUMAR SUREKHA [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
RAMA DEVI VS. STATE OF BIHAR [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
PROF R K VIJAYASARATHY & ANR VS. SUDHA SEETHARAM & ANR [REFERRED TO]
DELHI RACE CLUB (1940) LTD VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The Applicants have filed the present application for quashing of the First Information Report registered as Crime No.051/2022 at S.B. Police Station, Jalna for the offences punishable under Ss. 420, 406 and 34 of the Indian Penal Code.

(2.) During the pendency of the present application, the Respondent/Sadar Bazar Police Station, where the crime was registered, has filed the charge-sheet before the learned jurisdictional Court i.e. Judicial Magistrate First Class, Jalna. The Applicants - Prajakta and Girdharilal have thus amended the application for quashing and now sought quashment of the entire charge-sheet and the proceeding bearing RCC No.1058/2022 pending before the Judicial Magistrate First Class, Jalna.

(3.) The brief facts in a nutshell are as under :

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PRAJAKTA MAHENDRA AGRAWAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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