REGENT COMPUTRONICS PVT. LTD.

Akbaruddin Owaisi Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

MOHAN BAITHA V. STATE OF BIHAR [REFERRED TO]
AKBARUDDIN OWAISI VS. GOVERNMENT OF A.P. [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This order will dispose of Criminal Petition Nos.2305 of 2013, 3306 of 2013, 4661 of 2013, 7084 of 2014 and 1315 of 2015.

(2.) Heard Mr. S. Niranjan Reddy, learned Senior Counsel appearing on behalf of Mr. N. Naveen Kumar, learned counsel for the petitioners. Also heard Mr.C.Pratap Reddy, learned Public Prosecutor and Mr.S.Sudershan, learned Additional Public Prosecutor, for the respondent-State.

(3.) All the petitions have been filed under sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) for quashing of the complaints on the ground that the complaints filed relate to the same incident registered with Nirmal Police Station in the District of Adilabad in Crime No.1 of 2013.

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AKBARUDDIN OWAISI Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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