REGENT COMPUTRONICS PVT. LTD.

ANJUSINGH PRAMODSINGH RAJPUT Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ARVIND BARSAUL VS. STAT E OF MADHYA PRADESH [REFERRED TO]
ABASAHEB YADAV HONMANE VS. THE STAT E OF MAHARASHTRA [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
Mansur A Khan VS. State of Maharashtra [REFERRED TO]
SWATI PRADEEP GOSWAMI VS. STATEOF MAHARASHTRA [REFERRED TO]
JITENDRA S BHADORIA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Heard forthwith with the consent of the parties.

(2.) This application is filed praying that the Sessions Case No. 188/2007 pending in the Court of 2nd Additional Sessions Judge at Aurangabad may be quashed in view of the compromise taken place in between the applicant, who is original complainant and respondent No. 2, who is husband of the applicant.

(3.) Background facts of the case are as under:-

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ANJUSINGH PRAMODSINGH RAJPUT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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