REGENT COMPUTRONICS PVT. LTD.

Hitesh P. Patel Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

NILESH AGARWAL VS. INCOME TAX OFFICE [REFERRED TO]
STATE OF KARNATAKA VS. PRATAP CHAND [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MODI DISTILLERY [REFERRED TO]
PEPSICO INDIA HOLDINGS PVT LTD VS. FOOD INSPECTOR [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
RAMANBHAI B PATEL VS. S R SHARMA DRUG INSPECTOR [REFERRED TO]
STATE OF MAHARASHTRA VS. R A CHANDAWARKAR [REFERRED TO]
PANNALAL SUNDERLAL CHOKSI VS. STATE OF MAHARASHTRA [REFERRED TO]
ADHIRAJ AMAR KANNHAIYALAL SARIN VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD KUMAR SANGHI VS. SANGITA RANE [REFERRED TO]
LABORATE PHARMACEUTICALS INDIA LTD. & ORS. VS. STATE OF TAMIL NADU [REFERRED TO]
INDOFIL INDUSTRIES LTD. AND OTHERS VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with consent of the parties, the petition is heard finally at the stage of admission.

(2.) By the present petition under Articles 226 and 227 of the Constitution of India, the petitioners take exception to the judgment and order dtd. 18/9/2017 passed by the learned Additional Sessions Judge, Shahada, in Criminal Revision Application No. 52 of 2015 and thereby dismissed the revision application filed by the petitioners and affirmed the order dtd. 21/11/2015 passed by the learned Judicial Magistrate First Class, Shahada, District Nandurbar in Regular Criminal Case No. 188 of 2001 in respect of framing charges against the petitioners.

(3.) Heard Mr. Amit S. Savale, learned counsel for the petitioners and Mr. V. M. Chate, learned APP for the State at length. Having heard of both the sides, I have gone through the record.

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HITESH P. PATEL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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