REGENT COMPUTRONICS PVT. LTD.

Vaibhav Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

UNION OF INDIA VS. PRAFULLA KUMAR SAMAL AND ANR [REFERRED TO]
GEP VARGJESE VS. STATE OF RAJASTHAN AND ANR [REFERRED TO]
MARIANO ANTO BRUNO VS. STATE [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
DISTT MANAGER ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VIJAYAWADA VS. K SIVAJI [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]

JUDGEMENT

(1.) Heard finally by consent of learned counsel Shri Akshay Sudame for the applicant and learned Additional Public Prosecutor Shri M.J.Khan for the State.

(2.) The present revision application is filed by the applicant (the accused) in connection with Crime No.486/2020 registered with the Shegaon Police Station, district Buldhana under Sec. 306 of the Indian Penal Code against rejection of discharge application Exhibit.8 filed under Sec. 227 of the Criminal Procedure Code.

(3.) The factual matrix of the case is as under:

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VAIBHAV Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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