REGENT COMPUTRONICS PVT. LTD.

Haribhau Dnyandev Chemte Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SATVINDER KAUR VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]
M/S. BANDEKAR BROTHERS PVT. LTD. VS. PRASAD VASSUDEV KENI [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]
NAVEEN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
NIKITA JAGGANATH SHETTY VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Talekar, learned Counsel appearing for the Applicants, Mr. Metkari, learned APP appearing for the Respondent No.1-State and Mr. Mohite, learned Senior Counsel appearing for the Intervenor/First Informant.

(2.) This application is filed seeking pre-arrest bail in connection with C.R. No.152 of 2025 registered with Vimantal Police Station, Pune for the offence punishable under Ss. 246, 318, 337, 339, 340 of the Bharatiya Nyaya Sanhita, 2023 ("BNS").

(3.) Mr. Talekar, learned Counsel appearing for the Applicant raised the following submissions:

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HARIBHAU DNYANDEV CHEMTE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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