REGENT COMPUTRONICS PVT. LTD.

Shrinath Gangadhar Giram Appellant

V/S

THE STATE OF MAHARASHTRA Respondents

Referred Judgements :-

PATEL LALJIBHAI SOMABHAI VS. STATE OF GUJARAT [REFERRED TO]
GOVIND MEHTA VS. STATE OF BIHAR [REFERRED TO]
SURJIT SINGH VS. BALBIR SINGH [REFERRED TO]
STATE OF PUNJAB VS. RAJ SINGH [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
K VENGADACHALAM VS. K C PALANISAMY [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
HABIBAR RAHAMAN KHAN VS. JAGANNATH MONDAL [REFERRED TO]
JIEWAN KUAMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The matter is taken up for final hearing on merit with consent of respective learned counsel appearing for both the sides.

(2.) The applicant assails the action of police of Gangakhed Police Station, District Parbhani for registration of crime No. 494 of 2016, under Sec. 188 of IPC, on the basis of FIR filed by the respondent No.2 - police personnel Shri Kishor Bhumkar, Police Naik ( Buckle No. 1165), of Gangakhed Police Station, District Parbhani.

(3.) The factual aspects giving rise to the present application are as under :-

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SHRINATH GANGADHAR GIRAM, AGE 23 YEARS, OCCUPATION AGRICULTURIST THE SECRETARY OF NAKSHATRA KRIDA VA SANSKRATIK MANDAL, KORTEK, TALUKA SONPETH, DISTRICT PARBHAHI Vs. THE STATE OF MAHARASHTRA THROUGH POLICE INSPECTOR, GANGAKHED POLICE STATION, TALUKA GANGAKHED, DIST. PARBHANI

Referred Judgements :-

JUDGEMENT

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