REGENT COMPUTRONICS PVT. LTD.

Braj Bhushan Pande Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF HARYANA V/S. BHAJAN LAL [REFERRED TO]
DR. DHRUVARAM MURLIDHAR SONAR V/S. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
PRASHANT BHARTI VS. STATE OF NCT OF DELHI [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]
KAINI RAJAN VS. STATE OF KERALA [REFERRED TO]
VINEET KUMAR & ORS. VS. STATE OF U.P. & ANR. [REFERRED TO]
ANURAG SONI VS. STATE OF CHHATTISGARH [REFERRED TO]
PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned A.P.P. and the learned advocate for the respondent no.2 waive service. With the consent of the parties both the matters are heard finally at the stage of admission.

(2.) Both these applications are being disposed of by common judgment as they arise out of the same crime.

(3.) Factual matrix involved in these two applications can be briefly stated as under.

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BRAJ BHUSHAN PANDE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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