REGENT COMPUTRONICS PVT. LTD.

Samta Naidu Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

BINDESHWARI PRASAD SINGH VS. KALI SINGH [REFERRED TO]
VADIALA PANCHAL VS. DATTATRAYA DULAJI GHADIGAONKER [REFERRED TO]
PRAMATHA NATH TALUKDAR SURENDRA MOHAN BASU VS. SAROJ RANJAN SARKAR [REFERRED TO]
MAJ GENL A S GAURAYA VS. S N THAKUR [REFERRED TO]
JATINDER SINGH VS. RANJIT KAUR [REFERRED TO]
MAHESH CHAND VS. B JANARDHAN REDDY [REFERRED TO]
POONAM CHAND JAIN VS. FAZRU [REFERRED TO]
HIRA LAL VS. STATE OF U P [REFERRED TO]
RANVIR SINGH VS. STATE OF HARYANA [REFERRED TO]
POONAM CHAND JAIN VS. FAZRU [REFERRED TO]
SHIV SHANKAR SINGH VS. STATE OF BIHAR [REFERRED TO]
HANSABAI SAYAJI PAYAGUDE VS. ANANDA GANUJI PAYAGUDE [REFERRED TO]
DORAISAMI AIYAR VS. TSUBRAMANIA AIYAR [REFERRED TO]
RAM NARAIN CHAUBEY VS. PANACHAND JAIN [REFERRED TO]
UDAI SHANKAR AWASTHI VS. STATE OF U.P. [REFERRED TO]
RAVINDER SINGH VS. SUKHBIR SINGH [REFERRED TO]
ALLAH DITTA VS. KARAM BAKHSH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of the common judgment and order dated 12.02.2019 passed by the High Court (High Court of Madhya Pradesh, Principal Bench, Jabalpur) in Criminal Revision No.2996 of 2015 and Criminal Revision No. 2556 of 2016.

(3.) One G. S. Naidu, who owned a Maruti-800 vehicle of 1995 make, passed away on 12.12.2001 leaving behind his widow, three sons and a daughter (who was unmarried and has since then passed away). His second son (Complainant in the present matter) filed a complaint against his brother (the third son of G. S. Naidu) and his wife, submitting as under:-

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SAMTA NAIDU Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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