REGENT COMPUTRONICS PVT. LTD.

YASIM ISMAIL KHAN Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

GAJANAN AND OTHERS V. SETH BRIDABAN [REFERRED TO]
SITARAM LAXMINARAYAN RATHI VS. SITARAM KASHIRAM KOLI [REFERRED TO]
FULCHAND CHAMPALAL JAIN VS. PUNJARU SHANKAR PATIL [REFERRED TO]
BHANUSHANKAR JATASHANKAR BHATT VS. KAMAL TARA BUILDERS PRIVATE LIMITED [REFERRED TO]
NANDRAM KANIRAM VS. N B RAHATEKR [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the petitioners and the learned APP for the State.

(2.) Petitioner is challenging the order passed by the Metropolitan Magistrate, 14th Court, Girgaum, Bombay in Case No. 174-S of 1994 whereby the the application filed by the Petitioners/accused for discharge has been rejected.

(3.) Brief facts are as under :-

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SOHEL JANMUHAMMED MEMON Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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