REGENT COMPUTRONICS PVT. LTD.

Krishna Mandadi Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHAM SUNDER VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
HIRA LAL HARI LAL BHAGWATI VS. C B I NEW DELHI [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SHIV KUMAR JATIA VS. STATE OF NCT OF DELHI [REFERRED TO]
SANJAY DUTT VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) These applications are filed under Sec. 482 of the CrPC.

(2.) In Criminal Application No.1347/2023, heard learned counsel Shri Chinmay Dharmadhikari for the applicant and learned Additional Public Prosecutor Shri A.G.Mate for the State.

(3.) In Criminal Application No.1321/2025, heard learned counsel Shri A.O.Shriwas for the applicant and learned Additional Public Prosecutor Mrs.Shamsi Haider for the State.

Click here to view full judgment.

KRISHNA MANDADI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address