REGENT COMPUTRONICS PVT. LTD.

Liladevi Santoshkumar Bhoot Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

HARI PRASAD CHAMARIA VS. BISHUN KUMAR SUREKHA [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF HARYANA VS. BRIJ LAL MITTAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
STANDARD CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
HOTEL AND RESTAURANT ASSOCN VS. STAR INDIA PVT LTD [REFERRED TO]
N K WAHI VS. SHEKHAR SINGH [REFERRED TO]
MADHUMILAN SYNTEX LTD VS. UNION OF INDIA [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS AND TOURS PVT LTD [REFERRED TO]
KEKI HORMUSJI GHARDA VS. MEHERVAN RUSTOM IRANI [REFERRED TO]
STATE OF NCT OF DELHI VS. RAJIV KHURANA [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. UNIVERSAL FERRO & ALLIED CHEMICALS LTD. [REFERRED TO]
DELHI RACE CLUB (1940) LTD VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard learned Senior Counsel Shri Anil Mardikar for the applicant and learned APP Shri N.B.Jawade for non- applicant No.1/State. Admit. Heard finally by consent.

(2.) By this application, the applicant is challenging order of rejection of discharge application below Exh.61 in RCC No.193/2013 dtd. 28/4/2023 passed by learned JMFC, Court No.1, Hinganghat and confirmed by learned Additional Sessions Judge, Hinganghat in Criminal Revision Application No.8/2013 dtd. 24/11/2023.

(3.) Brief facts, necessary for disposal of the application, are as under:

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LILADEVI SANTOSHKUMAR BHOOT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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