REGENT COMPUTRONICS PVT. LTD.

MANOJ Appellant

V/S

Rajkumar Ganpati Manudhane Respondents

Referred Judgements :-

ASHWINI SATISH BHAT VS. JEEVAN DIVAKAR [REFERRED TO]
KAMALAKSHA LAXMAN PRABHU VS. S.G. MAYEKAR [REFERRED TO]
BALKRISHNA MANSUKHRAM VS. JAYSHANKAR NARAYAN [REFERRED TO]
SHIVJIRAM DHANNALAL MARWARI AND ANOTHER VS. GULABCHAND KALURAM MARWARI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SEEMA MALHOTRA [REFERRED TO]
A V MURTHY VS. B S NAGABASAVANNA [REFERRED TO]
KAMALA S VS. VIDYADHARAM M J [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
PIONEER DRIP SYSTEMS PVT LTD VS. JAIN IRRIGATION SYSTEMS LTD [REFERRED TO]
VIJAY VS. LAXMAN [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of the parties.

(2.) The revision arises from Judgments and orders of learned Judicial Magistrate, First Class, Erandol, District Jalgaon in Summary Criminal Case No. 74 of 2014 dtd. 17/7/2018 and learned Sessions Judge, Jalgaon in Criminal Appeal No. 117 of 2018 dtd. 2/5/2022.

(3.) The petitioner was an accused before the trial Court and respondent No.1 was the complainant. They would be referred to as the 'accused' and the 'complainant'. FACTS IN BRIEF

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MANOJ Vs. RAJKUMAR GANPATI MANUDHANE

Referred Judgements :-

JUDGEMENT

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