REGENT COMPUTRONICS PVT. LTD.

BHARATINATH NAMDEO GAVAND Appellant

V/S

LAKHSMAN MALI Respondents

Referred Judgements :-

DEVARAJIAH VS. B. PADMANNA [REFERRED TO]
STATE OF KARNATAKA VS. APPA BALU INGALE [REFERRED TO]
BACHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
N ADITHAYAN VS. TRAVENCORE DEVASWOM BOARD [REFERRED TO]
KANHU RAM VS. DURGA RAM [REFERRED TO]
CHELLADORAI ALIAS TIRUVARASU PANDIAN MINOR VS. VARAGUNARAMA PANDIA CHHINNATHAMBIAR DIED [REFERRED TO]
PHULSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
FOOD INSPECTOR OF CANNANORE MUNICIPALITY VS. C. MOHAN [REFERRED TO]
KUMARI MANGALA PARASHRAM AND ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]
SUGDEO RAMCHANDRA TAYADE VS. STATE OF MAHARASHTRA [REFERRED TO]
RANGACHARI VS. GENERAL MANAGER, SOUTHERN RAILWAY, MADRAS [REFERRED TO]

JUDGEMENT

(1.) RULE. Respondents waive service. By consent heard forthwith.

(2.) PETITIONER is the original complainant. He is aggrieved and dissatisfied by the order of the learned Ad hoc Additional Sessions Judge, Raigad, Alibag dated 15th February, 2003 in Criminal Revision Application No. 138 of 2001.

(3.) THE above Criminal Revision Application was preferred by the original accused (respondent Nos. 1 to 11 before me) challenging an order passed by the chief Judicial Magistrate, Raigad, Alibag in Summary Case No. 1040 of 2001 dated 5th December, 2001.

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BHARATINATH NAMDEO GAVAND Vs. LAKSHMAN MALI

Referred Judgements :-

JUDGEMENT

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