REGENT COMPUTRONICS PVT. LTD.

Sandeep Arjun Kudale Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BALWANTSINGH VS. STATE OF PUNJAB [REFERRED TO]
BILAL AHMED KALOO STATE OF ANDHRA PRADESH VS. STATE OF ANDHRA PRADESH :BILAL AHMED KALOO [REFERRED TO]
MANZAR SAYEED KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
MANIK TANEJA VS. STATE OF KARNATAKA [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Since the issues/questions involved in both the aforesaid petitions are similar, they are heard together.

(2.) Heard learned counsel for the parties.

(3.) Rule. Rule is made returnable forthwith in both the aforesaid petitions, with the consent of the parties and is taken up for final disposal. Learned A.P.P waives notice on behalf of the respondent-State, in both the petitions.

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SANDEEP ARJUN KUDALE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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