REGENT COMPUTRONICS PVT. LTD.

DINESH S/O BHAWARLAL SARDA Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ROY V.D. VS. STATE OF KERALA [REFERRED TO]
STATE OF HARYANA AND OTHERS VS. CH.BHAJANLAL AND OTHERS [REFERRED TO]
STATE OF UTTAR PRADESH VS. BHAGWANT KISHORE JOSHI [REFERRED TO]
K L SUBBAYYA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MAHARASHTRA VS. NATWARLAL DAMODARDAS SONI [REFERRED TO]
STATE OF UTTAR PRADESH VS. R K SRIVASTAVA:R K SRIVASTAVA [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]
NASIMKHAN SIKANDARKHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
AMARJEETSINGH JEEVANSINGH VS. STATE OF MAHARASHTRA [REFERRED TO]
ROHAN LAL ARJUN LAL VS. STATE OF BIHAR [REFERRED TO]
BHIMJI RAMJI GUJRATHI VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith and taken up for final hearing by consent of respective parties.

(2.) By means of this petition, the petitioner is seeking to quash the investigation, charge-sheet and proceedings in SCC No. 17366/2006 pending on the file of learned Chief Judicial Magistrate, Nagpur.

(3.) Brief facts of the case filtering out unnecessary details, are as follows :

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DINESH BHAWARLAL SARDA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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