SURYA PRATAP AVADESH SINGH & ANR Vs. STATE OF MAHARASHTRA
LAWS(SC)-2019-2-341
SUPREME COURT OF INDIA
Decided on February 18,2019

Surya Pratap Avadesh Singh And Anr Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) Prima facie, we find force in the submission of the appellants that the appellants are not party to the transaction which is the subject matter of offence under section 420 read with 34 of IPC.;


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