REGENT COMPUTRONICS PVT. LTD.

Deepak Laxminarayan Varma Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BHAURAO SHANKAR LOKHANDE AND ANOTHER VS. THE STATE OF MAHARASHTRA [REFERRED TO]
SMT.DHARA DEI VS. PRAFULLA SWAIN [REFERRED TO]
BINOY KUMAR GUPTA VS. LEELA GUPTA [REFERRED TO]
KOPPISETTI SUBBHARAO @ SUBRAMANIAM VS. STATE OF A.P [REFERRED TO]
KAIIWAL RAM VS. HIMACHAL PRADESH ADMINISTRATION [REFERRED TO]
PRIYA BALA GHOSH VS. SURESH CHANDRA GHOSH [REFERRED TO]
CHANDDHAWAN VS. JAWAHARLAL [REFERRED TO]
ARCHANA SINGH VS. ALOK PRATAP SINGH [REFERRED TO]
BODIBALA KRISHNA RAMARAJU VS. BODI THIRUPATHAMMA ALIAS THIRUMALADEVI [REFERRED TO]
KULWANT SINGH VS. SURJIT KAUR [REFERRED TO]

JUDGEMENT

(1.) The petitioners have invoked Article 227 of Constitution of India and Section 482 of Code of Criminal Procedure, 1973 (Cr.P.C) for challenging the order issuing process dated 17 th April 2015 passed in CC No.427/SW/2013 and order dated 21st March 2017 passed by Additional Sessions Judge in Criminal Revision Application No.84 of 2015.

(2.) The respondent no.2 had initiated the impugned proceedings by filing a complaint before the Court of Additional Chief Metropolitan Magistrate, Borivali, at Mumbai, for offences under Sections 494, 495, 107, 109, 112, 114, 120-B, 192, 200, 406, 415, 417, 418, 419, 420, 463, 464, 465 r/w 34 of Indian Penal Code (IPC).

(3.) Brief facts as alleged in the complaint are as follows.

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DEEPAK LAXMINARAYAN VARMA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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