REGENT COMPUTRONICS PVT. LTD.

Kisan Baliram Rathod Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

D. L. RANGOTHA V/S. STATE OF MADHYA PRADESH [REFERRED TO]
SHAMBHOO NATH MISRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
KALICHARAN MAHAPATRA VS. STATE OF ORISSA [REFERRED TO]
STATE OF KERALA VS. V PADMNABHAN NAIR [REFERRED TO]
P K PRADHAN VS. STATE OF SIKKIM [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
S K ZUTSHI VS. BIMAL DEBNATH [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
ANJANI KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAJIB RANJAN VS. R. VIJAYKUMAR [REFERRED TO]
STATE OF PUNJAB VS. LABH SINGH [REFERRED TO]
MANOHAR GANPATRAO KAPSIKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) In this revision application, challenge is to the order dtd. 21/9/2016, passed by the learned Special Judge, Akola, whereby the learned Special Judge rejected the application at Exh. 10 made by the applicants/accused Nos. 1 and 2 for their discharge in Special ACB case No. 2 of 2014.

(3.) In this crime, initially there were three accused. Accused No. 3 Hiraman Ghatte died on 29/4/2011, before filing of the charge-sheet. The accused No. 2/applicant No.2 died during the pendency of this application. Now, the special criminal case is pending against accused No.1. Accused No.1 retired from service, on 30/6/2005, before filing of the charge-sheet.

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KISAN BALIRAM RATHOD Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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