REGENT COMPUTRONICS PVT. LTD.

MAMATADEVI, PRAFULLAKUMAR BHANSLI Appellant

V/S

VIJAYKUMAR MAMRAJ AGRAWAL Respondents

Referred Judgements :-

MRS. KALYANI BASKAR VS. MRS. M. S. SAMPOORNAM [REFERRED TO]
P. R. RAMAKRISHNAN VS. P. GOVINDARAJAN [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
YOGENDRA BHAGATRAM SACHDEV VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Heard finally with consent of parties.

(2.) These two applications under Section 482 of the Code of Criminal Procedure can be disposed of by common order, since the questions involved in both the applications are identical and parties are same.

(3.) The facts giving rise these applications are as under -

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MAMATADEVI PRAFULLAKUMAR BHANSLI Vs. VIJAYKUMAR MAMRAJ AGRAWAL

Referred Judgements :-

JUDGEMENT

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