REGENT COMPUTRONICS PVT. LTD.

Dharmil Anil Bodani Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

MANAGING DIRECTOR,CASTROL INDIA LIMITED VS. STATE OF KARNATAKA AND ANOTHER [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. AWADH KISHORE GUPTA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
S K ALAGH VS. STATE OF U P [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
UMA SHANKAR GOPALIKA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard the parties.

(2.) Since both these Writ Petitions (Cr.) have been filed with the common prayer for issuing appropriate writ/order/direction for quashing of the First Information Report being Kotwali P.S. Case No.323 of 2024, hence, both these Writ Petitions (Cr.) are disposed of by this common judgment.

(3.) These Writ Petitions (Cr.), under Article 226 and Article 227 of the Constitution of India have been filed with the prayer for issuance of appropriate writ/order/direction for quashing of the First Information Report being Kotwali P.S. Case No.323 of 2024 registered for the offences punishable under Ss. 316 (2), 318 (4) and 3 (5) of the Bharatiya Nyaya Sanhita, 2023 and consequential reliefs.

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DHARMIL ANIL BODANI Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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