REGENT COMPUTRONICS PVT. LTD.

GORAKH HANSRAJ NIKAM Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

K. R. PURUSHOTHAMAN VS. STATE OF KERALA [REFERRED TO]
SHRI SRINIVASA CUT PIECES CLOTH SHOP AND ANOTHER VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent.

(2.) THIS is an application for quashing the Crime No. 36/2005 registered with Mehunbare Police Station, District : Jalgaon, to the extent of an offence punishable under section 302 read with 34 of the Indian Penal Code.

(3.) THE present application is filed by the father-in-law, mother-in-law and the husband of the deceased.

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GORAKH HANSRAJ NIKAM Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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