REGENT COMPUTRONICS PVT. LTD.

Onkar Chandrakant Teli Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF ODISHA VERSUS PRATIMA MOHANTY AND OTHERS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
V RAVI KUMAR VS. STATE DISTRICT CRIME BRANCH [REFERRED TO]
RAJEEV KOURAV VS. BAISAHAB [REFERRED TO]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARYAN SINGH ETC. [REFERRED TO]

JUDGEMENT

(1.) This matter was heard for quite some time on 9/1/2025. Petitioner No.2 was present in the Court. We granted an overnight pass-over to enable the learned Advocate for the Petitioners to take instructions.

(2.) Today, the learned Advocate submits, on instructions from Petitioner No.2, who is present in the Court, that they pray for an order.

(3.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

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ONKAR CHANDRAKANT TELI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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