REGENT COMPUTRONICS PVT. LTD.

Maruti Navnath Sonawane Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
STATE S P E HYDERABAD VS. AIR COMMODORE KAILASH CHAND [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. BHARAT SHANTI LAL SHAH [REFERRED TO]
NARENDRA SINGH VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) By the present Appeal, the Appellant - Maruti Navnath Sonawane has prayed for the following relief:

(2.) A First Information Report (FIR) came to be registered against the Appellant and other co-accused in Kalachowki Police Station vide C.R. No. 70 of 2019 dtd. 7/4/2019 for offences punishable under Ss. 395, 397, 412, 341, 201 and 120 (B) of the Indian Penal Code, 1860 (IPC) read with Sec. 37(1)(A) and 135 of the Maharashtra Police Act, 1951. Appellant is arraigned as accused No.3 in the report.

(3.) On 11/5/2019, Respondent applied for approval to the Commissioner of Police, Mumbai under the provisions of Sec. 23(1)(a) of the Maharashtra Control of Organized Crime Act, 1999 (MCOC Act) for invoking the provisions of the said Act against the Appellant and other accused in C.R. No. 70 of 2019.

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MARUTI NAVNATH SONAWANE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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