REGENT COMPUTRONICS PVT. LTD.

Somnath Madhavrao Joshi Appellant

V/S

Ambadas Digambar Deshpande Respondents

Referred Judgements :-

H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
INDIA CARAT PVT LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
SURESH CHAND JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
FAKHRUDDIN AHMAD VS. STATE OF UTTARANCHAL [REFERRED TO]
JITENDRA CHANDRAKANT MEHTA VS. SHAMROCK IMPEX PVT LTD [REFERRED TO]
BHAGIRATHBAI RAMBHAUKAR AKOTKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MANISH VIJAY MHASHELKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) By this criminal application, the applicants-

(2.) Brief facts, giving rise to the present application are as follows :-

(3.) The learned counsel for the applicants-original accused submits that, first charge sheet dated 15.1.1998 was issued by late Govind Bharde and after taking a fresh resolution, charge sheet was issued under the signature of applicant-accused no.1. This fact was well within the knowledge of the respondent-complainant.

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SOMNATH MADHAVRAO JOSHI Vs. AMBADAS DIGAMBAR DESHPANDE

Referred Judgements :-

JUDGEMENT

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