REGENT COMPUTRONICS PVT. LTD.

Krishna Kalangutkar Appellant

V/S

Police Inspector And Anr. Respondents

Referred Judgements :-

REG V. IDU BEG [REFERRED TO]
BHALCHANDRA WAMAN PATHE V. STATE OF MAHARASHTRA [REFERRED TO]
SIR LAWRENCE JENKINS IN EMPEROR V. OMKAR RAMPRATAP [REFERRED TO]
KURBAN HUSSEIN MOHAMEDALLI RANGAWALLA VS. STATE OF MAHARASHTRA [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
PRABHAKARAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Arun De Sa, learned Advocate for the petitioner and Shri S.R. Rivankar, learned Public Prosecutor for the State.

(2.) Rule.

(3.) Heard forthwith with the consent of the learned Advocate appearing for the respective parties. Shri S.R. Rivankar, learned Public Prosecutor waives service for the State.

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KRISHNA KALANGUTKAR Vs. POLICE INSPECTOR & ANR.

Referred Judgements :-

JUDGEMENT

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