REGENT COMPUTRONICS PVT. LTD.

Yogiraj Vasantrao Surve Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

B.S.KHATRI VS. STATE OF MAHARASHTRA [REFERRED TO]
R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
GOPAL DAS SINDHI VS. STATE OF ASSAM [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MOHD YOUSUF VS. AFAQ JAHAN [REFERRED TO]
PAVAMKUMAR BHURMALJI OSTWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
NARAYANDAS HIRALALJI SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Anil Mardikar, the learned counsel for the applicant, Mr. T.A.Mirza, learned APP for nonapplicant no.1 and Mr. Paunikar, learned counsel (appointed) for non applicant no.2.

(2.) Rule. Rule is made returnable forthwith and heard finally with the consent of the learned counsel for the parties and learned APP.

(3.) By this application, filed under Section 482 of the Code of Criminal Procedure, the applicant seeks the following reliefs.

Click here to view full judgment.

YOGIRAJ VASANTRAO SURVE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address