REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

SURESH GOPALRAO GAWALI, CIVIL LINES, WASHIM, TQ.WASHIM, DISTT.WASHIM Respondents

Referred Judgements :-

SAMARENDRA DAS VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
KUBER NAYEK VS. STATE [REFERRED TO]
GOVINDRAO NAMDEORAO SHIRSAT VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) Heard Finally with consent of parties.

(3.) The State of Maharashtra has filed this petition against the order passed by the Special Judge under the Prevention of Corruption Act, whereby he discharged the non-applicant/accused.

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STATE OF MAHARASHTRA Vs. SURESH GOPALRAO GAWALI

Referred Judgements :-

JUDGEMENT

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