REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

SULBHA COPALRAO KULKAMI Respondents

Referred Judgements :-

NARESH KUMAR MADAN VS. STATE OF M.P. [REFERRED TO]
G A MONTERIO VS. STATE OF AJMER [REFERRED TO]
SRIMATI KANTA KATHURIA VS. MANAK CHAND SURANA [REFERRED TO]
MUNDRIKA PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
VIJAY SHANKAR MISHRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAMLESH DEVI VS. STATE OF J AND K [REFERRED TO]
A RAMACHANDRAN VS. A ALAGIRISWAMIGOVT PLEADER HIGH COURTMADRAS [REFERRED TO]
SHIVADAS DASHARATH JADHAV VS. STATE OF MAHARASTRA [REFERRED TO]

JUDGEMENT

(1.) Present application is filed by the State for quashing of the order passed by the learned Additional Sessions Judge, Osmanabad (Mr. M. V. Kulkarni), below Exhibits1 and in Anti Corruption Special Case No.03/2008 thereby discharging the accused, respondent, u/s 227 of the Cr.P.C.

(2.) Rule. Rule returnable forthwith. With the consent of {2} learned counsel for the parties, heard finally at the stage of admission itself.

(3.) At the outset, the facts, which gave rise to file the present application, can be summarized thus-

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STATE OF MAHARASHTRA Vs. SULBHA COPALRAO KULKARNI

Referred Judgements :-

JUDGEMENT

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