REGENT COMPUTRONICS PVT. LTD.

SACHIN Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF MAHARASHTRA AND ANOTHER VS. SAYYED HASSAN SAYYED SUBHAN [REFERRED TO]
MANIPUR ADMINISTRATION MANIPUR VS. THOKCHOM BIRA SINGH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. KOKILIAGADA MEERAYYA [REFERRED TO]
PIARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
MASUD KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAVINDER SINGH VS. STATE OF HARYANA [REFERRED TO]
KANHIYA LAL OMAR VS. R K TRIVEDI [REFERRED TO]
BHANU KUMAR JAIN VS. ARCHANA KUMAR [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED TO]
RAVINDER SINGH VS. SUKHBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the rival parties.

(3.) The petitioner has invoked the principles of nemo debet bis vexari (no man shall be put twice in peril for the same offence) and autrefois acquit (the person has been acquitted on a same charge on which he is being prosecuted), embodied in Section 300 of the Criminal Procedure Code, 1973 (CrPC), in order to demonstrate that the Court of Chief Judicial Magistrate, Buldhana in the present case has erred in passing the impugned order.

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SACHIN Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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