REGENT COMPUTRONICS PVT. LTD.

AJAY RAMESHWAR AGRAWAL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

DHANLAKSHMI VS. R. PRASANNA KUMAR AND OTHERS [REFERRED TO]
CHETAN R. NAGDA AND OTHERS VS. AY D. PAWAR AND ANOTHER [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
V K JAIN VS. PRATAP V PADODE [REFERRED TO]
YESHWANTI SHRIRANG PAI VS. SUNITA WAMAN PAI [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned counsel for the parties, the applications are taken up for final hearing immediately.

(2.) Heard learned counsel for tine parties.

(3.) The applicants seek to quash the Criminal Complaints filed byrespondent No. 2 in each of these applications.

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AJAY RAMESHWAR AGARWAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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