REGENT COMPUTRONICS PVT. LTD.

Dr. Satish Balkrishna Bhise Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF RAJASTHAN V. DR. RAJKUMAR AGARWAL,AIR 2013 SC 847 [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SUSHIL KUMAR SHARMA VS. UNION OF INDIA [REFERRED TO]
S T RAMESH VS. STATE OF KARNATAKA [REFERRED TO]
PARAMJIT SINGH ALIAS MITHU SINGH VS. STATE OF PUNJAB [REFERRED TO]
ARUMUGAM SERVAI VS. STATE OF TAMIL NADU [REFERRED TO]
NIRANJAN HEMCHANDRA SASHITTAL VS. STATE OF MAHARASHTRA [REFERRED TO]
NATIONAL CAMPAIGN ON DALIT HUMAN RIGHTS & ORS. VS. UNION OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith and heard finally at the admission stage itself.

(2.) These two Applications were heard together and as common arguments were canvassed and common issues raised, we dispose of the same by this judgment.

(3.) We take the facts from Criminal Application No. 1015 of 2016 for convenience.

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DR. SATISH BALKRISHNA BHISE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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