REGENT COMPUTRONICS PVT. LTD.

Dhananjay Rambhav Aundhekar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

CHITRESH KUMAR CHOPRA VERSUS STATE GOVT. OF NCT OF DELHI [REFERRED TO]
STATE OF PUNJAB VS. IQBAL SINGH [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SURENDER VS. STATE OF HARYANA [REFERRED TO]
KISHORI LAL VS. STATE OF M P [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
SONTI RAMA KRISHNA VS. SONTI SHANTI SREE [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PRAVEEN PRADHAN VS. STATE OF UTTRANCHAL [REFERRED TO]
SHEORAJ SINGH AHLAWAT VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule is made returnable forthwith. Heard finally by consent of parties.

(3.) This is a petition by original accused No.2 Dhananjay Rambhav Aundhekar challenging the Order dated 20/06/2019 passed by the learned Additional Sessions Judge, Solapur below an Application at Exhibit 16 in Sessions Case No.66 of 2018 thereby rejecting the claim of the petitioner/accused No.2 for discharge in that Sessions Case pertaining to the offence punishable under Section 306 read with Section 34 of the Indian Penal Code.

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DHANANJAY RAMBHAV AUNDHEKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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