REGENT COMPUTRONICS PVT. LTD.

Sussanne Khan Appellant

V/S

THE STATE OF GOA Respondents

Referred Judgements :-

MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF MAHARASHTRA VS. ISHWAR PIRAJI KALPATRI:ISHWAR PIRAJI KALPATRI [REFERRED TO]
SHIROMANI GURDWARA PRABANDHAK COMMITTEE AMRITSAR VS. SOMNATH DASS [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]
RISHIPAL SINGH VS. STATE OF U.P. [REFERRED TO]
TEEJA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
HMT WATCHES LTD. VS. M.A. ABIDA [REFERRED TO]
INTERNATIONAL ADVANCED RESEARCH CENTRE FOR POWDER METALLURGY AND NEW MATERIALS (ARCI) AND ORS. VS. NIMRA CERGLASS TECHNICS (P) LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Nitin Sardessai, learned Senior Advocate appearing for the Petitioner, Mr. S. R. Rivankar, learned Public Prosecutor appearing for the Respondent nos. 1 and 2 and Mr. Shirish Gupte, learned Senior Advocate appearing for the Respondent no. 3.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waive service.

(3.) The above Petition seeks, inter alia, to quash and set aside the FIR bearing no. 119 of 2016 registered with the Panjim Police Station for offences punishable under Section 420 of the Indian Penal Code.

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SUSSANNE KHAN Vs. THE STATE OF GOA

Referred Judgements :-

JUDGEMENT

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