REGENT COMPUTRONICS PVT. LTD.

J.RAVINDRANATH J.SURYAMARAYAMA Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

CHANDRABHAN GOUR VS. SHRAWAN KUMAR GOUR [REFERRED TO]
PRATAP SINGH CHOUHAN VS. STATE OF MP [REFERRED TO]
DHIRENDRA AGRAWAL VS. STATE OF BIHAR [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
RURAL LITIGATION AND ENTITLEMENT KENDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHARAT CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
SHAIK LAYAK VS. STATE [REFERRED TO]
G RAGHAVA DAS VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
B V JOSHI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
M PAUL DURAI VS. DISTRICT AND SESSIONS JUDGE VILLUPURAM [REFERRED TO]

JUDGEMENT

(1.) RULE. Heard with consent of parties.

(2.) THE present applications are filed by the applicants in the background that the learned 2nd Additional Sessions Judge, Chandrapur has rejected two applications filed by them under section 438 of the Code of Criminal Procedure, by common order dated 31-3-2004.

(3.) THE Range Forest Officer (Protection), Chandrapur has registered an offence punishable under section 26 (l) (g) of the Indian Forest Act against the present applicants being FOR No. 1371/22 dated 14th March, 2004. The applicants herein apprehend arrest and, therefore, had moved the Sessions Court and now this Court.

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J RAVINDRANATH J SURYAMARAYAMA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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