REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

ANILKUMAR JINABHAI PATEL Respondents

Referred Judgements :-

STATE OF ASSAM VS. BACHRAJ DUGAR [REFERRED TO]
C. H. CHISHTI VS. STATE,N. N. KAKKAR [REFERRED TO]
RADHEY SHYAM KALWALIA VS. STATE [REFERRED TO]
BANSAL AND DEOL FERTILIZER (M/S.) VS. STATE OF PUNJAB [REFERRED TO]
YOGPAL MALIK VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADRAS VS. G V PAREKH [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
NELSON MOTIS VS. UNION OF INDIA [REFERRED TO]
PARAYANKANDIYAL ERAVATH KANAPRAVAN KALLIANI AMMA VS. K DEVI [REFERRED TO]
KISHORI LAL BIHANI VS. ADDL COLLECTOR AND DISTRICT MAGISTRATE KANPUR [REFERRED TO]

JUDGEMENT

(1.) In this writ petition, rule came to be issued vide order dated 19/09/2003.

(2.) By the present writ petition, the State has approached this Court challenging the legality and validity of the judgment and order dated 29/10/2002 passed by the Sessions Judge, Jalgaon in Criminal Revision Application No.225/2002 and to confirm the order passed by the learned J.M.F.C. in RCC No.539/2000 by which the application filed by the respondents for discharge, below Exh.10 is came to be dismissed.

(3.) Such of the facts which are necessary before considering the submissions of parties, for the just decision of the present writ petition can be summarized as follows :

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STATE OF MAHARASHTRA Vs. ANIL KUMAR JINABHAI PATEL

Referred Judgements :-

JUDGEMENT

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