REGENT COMPUTRONICS PVT. LTD.

SATISH Appellant

V/S

State of Maharashtra And Ors. Respondents

Referred Judgements :-

M.S. NARAYAN MENON VS. STATE OF KERALA [REFERRED TO]
SUDHIR KUMAR BHALLA VS. JAGDISH CHAND [REFERRED TO]
SHANKAR FINANCE INVESTMENTS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORPORATION LTD VS. STATE NCT OF DELHI [REFERRED TO]
MILIND SHRIPAD CHANDURKAR VS. KALIM M KHAN [REFERRED TO]
GOA HANDICRAFTS RURAL and SMALL SCALE INDUSTRIES DEVELOPMENT CORPORATION LTD VS. SAMUDRA ROPES PVT LTD [REFERRED TO]
RAMKRISHNA URBAN CO OPERATIVE CREDIT SOCIETY LTD VS. RAJENDRA BHAGCHAND WARMA [REFERRED TO]
JOSEPH VILANGADAN VS. PHENOMENAL HEALTH CARE SERVICES LTD [REFERRED TO]

JUDGEMENT

(1.) HEARD .

(2.) ADMIT .

(3.) BY this application, the applicant/accused is challenging the judgment and order passed by the learned District Judge -8 and Additional Sessions Judge, Nagpur, dated 25.10.2012 in Revision Application No. 730/2011, thereby dismissing the revision preferred by him in challenge to the order passed by the learned 2nd Joint Civil Judge, Junior Division and Judicial Magistrate First Class (Special Court of Negotiable Instrument Act), Nagpur, dated 28.09.2011 in Summary Criminal Case No. 19011/2011, thereby issuing process against the applicant.

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SATISH Vs. STATE OF MAHARASHTRA AND ORS.

Referred Judgements :-

JUDGEMENT

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