REGENT COMPUTRONICS PVT. LTD.

Juturu Venkateshara Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

RAVINDRANATHA BAJPE V. MANGALORE SPECIAL ECONOMIC ZONE LTD. [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
S K ALAGH VS. STATE OF U P [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SHIV KUMAR JATIA VS. STATE OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 482 of Code of Criminal Procedure, 1973[in short "the Code"] by the Petitioner who is arrayed as an Accused in a series of C.C.s on the file Court of Judicial Magistrate of First Class, Dharmavaram, registered for the offence punishable under Ss. 409 and 420 r/w 34 of the Indian Penal Code,1860.[In short "IPC"]

(2.) The facts leading to filing of the present petitions are thus:

(3.) The Petitioner/A.5 filed the present petition seeking quashment of the case against him, on the following grounds;

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JUTURU VENKATESHARA Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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