REGENT COMPUTRONICS PVT. LTD.

ARUN GULAB GAWLI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MD.YAQUB AND ALOKE BISWAS @ BAPI VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF U. P. THROUGH CENTRAL BUREAU OF INVESTIGATION VS. DR. SANJAY SINGH AND ANOTHER [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
SURESH BUDHARMAL KALANI ALIAS PAPPU KALANI VS. STATE OF MAHARASHTRA [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
ARUN GULAB GAWLI VS. STATE OF MAHARASHTRA [REFERRED TO]
PRABHAKAR S O DADAJI PAL VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) By consent, Rule made returnable forthwith. Respondents waive service.

(3.) This revision application challenges the order dated 26th August, 2005 delivered by the learned Additional Sessions Judge, Gr. Bombay in miscellaneous Application No. 910 of 2005 in Sessions Case No. 894 of 2004. By the order under challenge, the learned Additional Sessions Judge has dismissed the above Miscellaneous Application. In other words, he has refused to discharge the present applicant from the above Sessions Case.

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ARUN GULAB GAWLI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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