REGENT COMPUTRONICS PVT. LTD.

Shivaji Dattatraya Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STREE ATYACHAR VIRODHI PARISHAD STATE OF MAHARASHTRA VS. DILIP NATHUMAL CHORDIA:DILIP NATHUMAL [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
A SUBAIR VS. STATE OF KERALA [REFERRED TO]
STATE OF KERALA VS. C P RAO [REFERRED TO]
B. JAYARAJ VS. STATE OF A.P. [REFERRED TO]
P. SATYANARAYANA MURTHY VS. THE DIST. INSPECTOR OF POLICE AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule returnable forthwith.

(2.) The petitioner is seeking quashing of the order dtd. 23/2/2021 passed by learned Additional Sessions Judge, Palghar whereby discharge application of the petitioner was rejected.

(3.) In nutshell, the prosecution case is as under :

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SHIVAJI DATTATRAYA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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