REGENT COMPUTRONICS PVT. LTD.

Aannapaa Avdhut Haladvdru Appellant

V/S

THE STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. RAVI SHANKAR SRIVASTAVA IAS [REFERRED TO]
SANAPAREDDY MAHEEDHAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ABASAHEB YADAV HONMANE VS. STATE OF MAHARASHTRA [REFERRED TO]
ANJUSINGH PRAMODSINGH RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
JAYRAJSINH DIGVIJAYSINH RANA VS. STATE OF GUJARAT [REFERRED TO]
RAJU ALIAS VISWAS VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. SHAMBHU KEWAT [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MADHYA PRADESH VS. DEEPAK [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Learned APP waives service for Respondent State.

(3.) The petitioners in both these petitions have invoked writ jurisdiction of this Court under Article 226 of the Constitution of India as well as the inherent powers of this Court under Section 482 of the Code of Criminal Procedure. The issues involved in both these petitions are interconnected with each other and hence, the petitions are disposed of by common judgment and order. In both these petitions, the petitioners and the respective complainants have submitted that the parties involved therein have resolved their disputes and have approached this Court for quashing by consent, the respective criminal proceedings.

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AANNAPAA AVDHUT HALADVDRU Vs. THE STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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