REGENT COMPUTRONICS PVT. LTD.

RAJ KISHOR ROY Appellant

V/S

KAMLESHWAR PANDEY Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. DR. BUDHIKOTA SUBBARAO [REFERRED]
MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED]
STATE VS. B L VERMA [REFERRED]
P P UNNIKRISHNAN VS. PUTTIYOTTIL ALIKUTTY [REFERRED]
P K PRADHAN VS. STATE OF SIKKIM [REFERRED]

JUDGEMENT

(1.) Leave granted.

(2.) Heard parties.

(3.) This Appeal is against the judgment and order dated 25th April, 2001, by which the High Court has quashed an order dated 16th April, 1998 passed by the Judicial Magistrate, Bhagalpur. By the said order the Judicial Magistrate had taken cognizance of a complaint under S. 323/324/504 of the Indian penal Code and issued summons to the 1st Respondent.

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RAJ KISHOR ROY Vs. KAMLESHWAR PANDEY

Referred Judgements :-

JUDGEMENT

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