REGENT COMPUTRONICS PVT. LTD.

Navneet Ambadasji Agrawal Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

UNION OF INDIA VS. PRAFULLA KUMAR SAMAL AND ANR. [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SHABBIR HUSAIN VS STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [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.

(2.) Admit. Heard finally by consent of learned counsel appearing for the parties.

(3.) The revision application is filed by the applicant (Accused No.1) in connection with Crime No. 50/2015 registered under Sec. 306 read with Sec. 34 of the Indian Penal Code, 1860 against rejection of the discharge application Exhibit No.6 filed under Sec. 227 of the Cr.P.C.

Click here to view full judgment.

NAVNEET AMBADASJI AGRAWAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address