REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

ANANDA TUKARAM AKALE Respondents

Referred Judgements :-

K.K.JERATH VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
HIMANSHU DESAI VS. STATE [REFERRED TO]
BHARAT CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W.B. [REFERRED TO]
STATE OF GUJARAT VS. NARENDRA K.AMIN [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
POKAR RAM VS. STATE OF RAJASTHAN [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
SALAUDDIN ABDULSAMAD SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]

JUDGEMENT

(1.) Heard learned A.P.P. for the applicant- State, learned counsel for the respondent No.1- accused and learned counsel for respondent No.2- bank. Perused record.

(2.) The State of Maharashtra has moved this application for cancellation of anticipatory bail so as to arrest the respondent No.1- accused Shri Ananda Tukaram Akale ("the accused" for short).

(3.) The factual matrix giving to the present application, in short, is as under:

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STATE OF MAHARASHTRA Vs. ANANDA TUKARAM AKALE

Referred Judgements :-

JUDGEMENT

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