REGENT COMPUTRONICS PVT. LTD.

Nagandla China Subharao Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. VIKRAM ANANTRAI DOSHI [REFERRED TO]
(NARINDER SINGH VS. STATE OF PANJAB [REFERRED TO]
STATE OF PUNJAB VS. GURDIAL SINGH [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
DHANALAKSHMI VS. R PRASANNA KUMAR [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
MONICA KUMAR VS. STATE OF U P [REFERRED TO]
STATE OF AP VS. GOURISHETTY MAHESH [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
PARAMJEET BATRA VS. STATE OF UTTARAKHAND [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]

JUDGEMENT

(1.) All these Criminal Petitions, under Sec. 482 of the Code of Criminal Procedure, 1973, ('CrPC') are filed seeking to quash the proceedings against the petitioners therein in Crime Nos.228 of 2023, 229 of 2023, 230 of 2023 and 227 of 2023 respectively on the file of Martur Police Station, Bapatla District.

(2.) During the pendency of these criminal petitions, I.A.Nos.2 and 3 of 2024 are filed by the de facto complainant under Ss. 320(6) and 320 (2) CrPC, requesting to permit the parties to compound the offence and to record the compromise between the parties and consequently to quash the proceedings in Crime Nos.228 of 2023, 229 of 2023, 230 of 2023 and 227 of 2023 respectively on the file of Martur Police Station, Bapatla District.

(3.) All these criminal petitions arose out of different complaints between the same set of parties, however, the cause of action for all these complaints is one and the same.

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NAGANDLA CHINA SUBHARAO Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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