REGENT COMPUTRONICS PVT. LTD.

Vijay Sopanrao Shivtare Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

R.C. KUMAR V. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF UP. V. RAM KISHAN [REFERRED TO]
ROHIN KUMAR SACHDEVA V. STATE OF PUNJAB [REFERRED TO]
TRILOK SINGH V. STATE OF HIMACHAL PRADESH [REFERRED TO]
KISHUN SINGH VS. STATE OF BIHAR [REFERRED TO]
SWIL LIMITED VS. STATE OF DELHI [REFERRED TO]
ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
BALVEER SINGH AND ANR VS. STATE OF RAJASTHAN AND ANR [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Learned APP waives service on behalf of Respondent-State.

(3.) By this application, the applicant has impugned the order dated 24th August, 2016, passed by the learned Judicial Magistrate First Class, Saswad, by which the learned Magistrate was pleased to issue process as against the applicant as well as the order dated 27th September, 2016, issuing summons to the applicant.

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VIJAY SOPANRAO SHIVTARE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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