REGENT COMPUTRONICS PVT. LTD.

LALANKUMAR SINGH Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

GIRDHARI LAL GUPTA VS. D H MEHTA [REFERRED TO]
STATE OF KARNATAKA VS. PRATAP CHAND [REFERRED TO]
STATE OF HARYANA VS. BRIJ LAL MITTAL [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
STATE OF NCT OF DELHI VS. RAJIV KHURANA [REFERRED TO]
DINESH B PATEL VS. STATE OF GUJARAT [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ASHOKE MAL BAFNA VS. M/S. UPPER INDIA STEEL MFG. & ENGG.C.LTD. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order dtd. 25/6/2015 passed by the learned Single Judge of the High Court of Judicature of Bombay, at Aurangabad, in Criminal Writ Petition No.288 of 2015, thereby dismissing the said criminal writ petition filed by the appellants herein and upholding the order of issuance of process dtd. 30/3/2009 passed by the learned Chief Judicial Magistrate, Beed (hereinafter referred to as "the learned CJM") and the order passed by the learned Sessions Judge, Beed dtd. 25/11/2014 dismissing the Criminal Revision being Criminal Revision Petition No.115 of 2013 filed by the appellants thereagainst.

(3.) The facts, in brief, giving rise to the present appeal are as under:

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LALANKUMAR SINGH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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