REGENT COMPUTRONICS PVT. LTD.

V.P.SHRIVASTAVA Appellant

V/S

INDIAN EXPLOSIVES LTD Respondents

Referred Judgements :-

JASWANTRAI MANILAL AKHANEY VS. STATE OF BOMBAY [REFERRED TO]
RAM JAS VS. STATE OF UTTAR PRADESH [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
DINESH DUTT JOSHI VS. STATE OF RAJASTHAN [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
HIRA LAL HARI LAL BHAGWATI VS. C B I NEW DELHI [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
ALL CARGO MOVERS INDIA PVT LTD VS. DHANESH BADARMAL JAIN [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
KURIACHAN CHACKO VS. STATE OF KERALA [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals, by special leave, arise out of the judgment and order dated 28th February 2007, delivered by the High Court of Calcutta in CRR No. 2898 of 2004 in a common petition filed by the two appellants herein and one Mr. A.K. Mukherjee, who is now deceased, under Section 482 of the Code of Criminal Procedure, 1973 (in short "the Code"). By the impugned judgment, the High Court has declined to quash a private complaint filed by respondent No. 1 company against the appellants and Mr. A.K. Mukherjee for offences under Sections 420, 406 and 120B of the Indian Penal Code, 1860 (for short "the IPC).

(3.) Shorn of unnecessary details, the facts, material for the purpose of disposal of these appeals may be stated thus:

Click here to view full judgment.

V P SHRIVASTAVA Vs. INDIAN EXPLOSIVES LTD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address