REGENT COMPUTRONICS PVT. LTD.

Sanjay Babarao Dhote Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
DILIP S/O RAMRAO SHIRSAO VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAMOD SHRIRAM TELGOTE VS. STATE OF MAHARASHTRA, THROUGH ITS POLICE STATION OFFICER, BORGAON MANJU, POLICE STATION TQ AND DISTT AKOLA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) The applicants have prayed for quashing of First Information Report lodged against them for offence punishable under Section 306 read with Section 34 of the Indian Penal Code.

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SANJAY BABARAO DHOTE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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