REGENT COMPUTRONICS PVT. LTD.

SARANG ARVIND GOSWAMY Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SUDHA RANI SHARMA VS. MUKESH AND ORS. [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
STATE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
ASLAM BABALAL DESAI VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBHENDU MISHRA VS. SUBRAT KUMAR MISHRA [REFERRED TO]
STATE OF GUJARAT VS. HIRASING KESARISING SOLANKI [REFERRED TO]
MAIKU VS. STATE [REFERRED TO]
YAQOOB ALI KHAN VS. DEVENDRA SINGH BEDI [REFERRED TO]
PUBLIC PROSECUTOR VS. GEORGE WILLIAMS ALIAS VICTOR [REFERRED TO]
KAMAL K CHADHA VS. B S SUBHEDAR [REFERRED TO]
STATE VS. E VEERAMANI [REFERRED TO]
STATE OF MAHARASHTRA VS. KIRTI V AMBANI [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Perused the record.

(3.) This application takes exception to the order passed by the 4th additional Sessions Judge, Pune dated 14th March, 2005, cancelling bail granted in favour of the applicant in connection with the C. R. No. 212 of 2004. The principal reasons, for which bail granted in favour of the applicant has been cancelled at the instance of the prosecution, is that, subsequent to the order of bail, further offence has been added against the applicant in the same C. R. No. 212 of 2004 registered by P. I. Camp Police Station, Pune invoking provisions of special enactment namely Maharashtra Control of Organised Crime Act.

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SARANG ARVIND GOSWAMY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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