REGENT COMPUTRONICS PVT. LTD.

AJAY BHATIA Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

GIRDHARI LAL GUPTA VS. D H MEHTA [REFERRED TO]
STATE OF KARNATAKA VS. PRATAP CHAND [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
STATE OF NCT OF DELHI VS. RAJIV KHURANA [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Since similar issue is involved in all these criminal petitions filed under Sec. 482 Cr.P.C., they were heard together and are being disposed of by this common order.

(2.) Accused Nos.3 to 6 in C.C.Nos.129 of 2014, 131 of 2014 and 132 of 2014 on the file of the learned Principal Junior Civil Judge, Bhimavaram, West Godavari District, filed the present Crl.P.Nos.7619 of 2015, 7621 of 2015 and 7625 of 2015 respectively, seeking to quash the proceedings against them in the said C.Cs.

(3.) Facts of the cases, briefly stated, are as under:

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AJAY BHATIA Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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