REGENT COMPUTRONICS PVT. LTD.

PRAKASH Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

M S SHERIFF VS. STATE OF MADRAS [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]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
B SURESH YADAV VS. SHARIFA BEE [REFERRED TO]
DALIP KAUR VS. JAGNAR SINGH [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MERINO LEATHERS PVT LTD VS. WENTZEL AND SCHMIT GMBH [REFERRED TO]
TARUN JIT TEJPAL VS. STATE OF GOA [REFERRED TO]
VIJAY KUMAR GHAI VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) In this criminal application filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.PC"), the applicant-accused has questioned the correctness of the order dtd. 24/10/2018, passed by the learned Judicial Magistrate First Class, Tirora, whereby the learned Magistrate rejected the application made by the applicant-accused for his discharge in Regular Criminal Case No.21 of 2015.

(2.) The facts relevant for the purpose of deciding this application are as follows:

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PRAKASH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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