REGENT COMPUTRONICS PVT. LTD.

Bhisham Lal Verma Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. MOHAN SINGH [REFERRED TO]
SOORAJ DEVI VS. PYARE LAL [REFERRED TO]
SIMRIKHIA VS. DOLLEY MUKHERJEE AND CHHABI MUKHERJEE [REFERRED TO]
R ANNAPURNA VS. RAMADUGU ANANTHA KRISHNA SASTRY [REFERRED TO]
S M S PHARMACEUTICAL LTD VS. NEETA BHALLA [REFERRED TO]
ANIL KHADKIWALA VS. STATE (GOVERNMENT OF NCT OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) 'Is a second petition maintainable under Section 482 Cr.P.C. on grounds that were available for challenge even at the time of filing of the first petition thereunder?'

(2.) This is the short question that arises for consideration.

(3.) As the issue turned on the very maintainability of the case, Mr. S. Nagamuthu, learned senior counsel, was requested to assist the Court and, with his usual graciousness, he agreed to do so.

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BHISHAM LAL VERMA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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