REGENT COMPUTRONICS PVT. LTD.

SIVANAND SAKHARAM KENKARE Appellant

V/S

KRISHNARAO VINAYAK NIMBALKAR Respondents

Referred Judgements :-

UNION OF INDIA VS. K.S. SUBRAMANIAN [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
COMMON CAUSE" A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
PRALHAD LALCHAND CHAVAN VS. IQBAL HUSSAIN INAYAT HUSSAIN BADRI [REFERRED TO]
COMMON CAUSE" A REGISTERED SOCIETY DIRECTOR VS. UNION OF INDIA [REFERRED TO]
RAJ DEO SHARMA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) HEARD Shri R. G. Karmarkar, and Shri V. J. Dixit, learned Counsel for the petitioners in both the cases and Shri Babhulgaonkar, learned A. P. P. for the respondents / State.

(2.) RULE, returnable forthwith.

(3.) RELYING upon the directions contained in the case of Rajdeo Sharma the petitioners in both the cases have, therefore, filed these petitions and prayed for quashing and setting aside the criminal cases filed against them.

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SIVANAND SAKHARAM KENKARE Vs. KRISHNARAO VINAYAK NIMBALKAR

Referred Judgements :-

JUDGEMENT

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