REGENT COMPUTRONICS PVT. LTD.

NARAYANDAS HIRALALJI SARDA Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
KISHUN SINGH VS. STATE OF BIHAR [REFERRED TO]
SURESH CHAND JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHD YOUSUF VS. AFAQ JAHAN [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
B S KHATRI VS. STATE OF MAHARASHTRA [REFERRED TO]
LAXMINARAYAN VISHWANATH ARYA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Returnable forthwith. Heard finally by consent of parties.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners seek to quash order dated 25-7-2008 passed by Judicial Magistrate, First Class, Court No. 1, Nagpur in Regular Criminal Complaint Case No. 2462 of 2008, Govindlal s/o Bansilal Sarda vs. Narayandas s/o Hiralalji Sarda and others.

(3.) The facts which give rise to the present petition are as under :

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NARAYANDAS HIRALALJI SARDA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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