REGENT COMPUTRONICS PVT. LTD.

Stone Age International Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
V Y JOSE VS. STATE OF GUJARAT [REFERRED TO]
TILAKNAGAR INDUSTRIES LTD VS. STATE OF A P [REFERRED TO]
INTERNATIONAL ADVANCED RESEARCH CENTRE FOR POWDER METALLURGY AND NEW MATERIALS (ARCI) AND ORS. VS. NIMRA CERGLASS TECHNICS (P) LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings, in Crime No.36 of 2013, on the file of Central Crime Station, Hyderabad, for the offences punishable under Ss. 406 and 420 r/w 34 of IPC.

(2.) The 2nd respondent is the complainant and petitioners herein are arrayed as A-1 to A-3 in the FIR.

(3.) Heard the learned counsel for the petitioners and Sri S. Ganesh, the learned Assistant Public Prosecutor.

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STONE AGE INTERNATIONAL Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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