REGENT COMPUTRONICS PVT. LTD.

S.W.PALANITKAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MEDCHI CHEMICALS AND PHARMA (P) LTD. V. BIOLOGICAL E. LTD. AND ORS. [REFERRED]
HRIDAYA RANJAN PRASAD VERMA AND ORS. V. STATE OF BIHAR AND ANR. [REFERRED]
CHANDRU DEO SINGH VS. PROKASH CHANDRA BOSE ALIAS CHABI BOSE [REFERRED]
NIRMALJIT SINGH HOON VS. STATE OF WEST BENGAL [REFERRED]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED]
PUNJAB NATIONAL BANK VS. SURENDRA PRASAD SINHA [REFERRED]
TRISUNS CHEMICAL INDUSTRY VS. RAJESH AGARWAL [REFERRED]
G V RAO VS. L H V PRASAD [REFERRED]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is by the accused in Complaint Case No. 1388 of 1997 in the Court of Chief Judicial Magistrate, Patna, aggrieved by the order dated 20-12-2000 passed by the High Court of Patna in Criminal Misc. No. 6232 of 1998.

(3.) In brief the facts to the extent relevant and necessary for disposal of this appeal are as under :- There was an agreement dated 21-2-1995 between the appellant No. 1 (the company) and the respondent No. 2 under which he was appointed as a consignment stockist of the company subject to certain terms and conditions.

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S W PALANIKAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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