REGENT COMPUTRONICS PVT. LTD.

Bijoy Kumar Moni Appellant

V/S

Paresh Manna Respondents

Referred Judgements :-

STATE OF MADRAS VS. G V PAREKH [REFERRED TO]
NEPC MICON LIMITED VS. MAGMA LEASING LIMITED [REFERRED TO]
ANIL HADA VS. INDIAN ACRYLIC LIMITED [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. PENNAR PETERSON SECURITIES LIMITED [REFERRED TO]
ICDS LIMITED VS. BEENA SHABEER [REFERRED TO]
RAGHU LAKSHMINARAYANAN VS. FINE TUBES [REFERRED TO]
JUGESH SEHGAL VS. SHAMSHER SINGH GOGI [REFERRED TO]
P J AGRO TECH LTD VS. WATER BASE LTD [REFERRED TO]
ANIL SACHAR VS. SHREE NATH SPINNERS P LTD [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
APARNA A. SHAH VS. SHETH DEVELOPERS PVT. LTD. [REFERRED TO]
ANIL GUPTA VS. STAR INDIA PVT. LTD. [REFERRED TO]
MAINUDDIN ABDUL SATTAR SHAIKH VS. VIJAY D SALVI [REFERRED TO]
N. HARIHARA KRISHNAN VS. J. THOMAS [REFERRED TO]
HIMANSHU VS. B SHIVAMURTHY [REFERRED TO]
ASHOK SHEWAKRAMANI VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order dtd. 19/3/2024 passed by the High Court at Calcutta in Criminal Revision No. 887 of 2019 by which the High Court allowed the criminal revision application preferred by the respondent herein (original accused) and thereby quashed and set aside the judgment and order of conviction passed by the Trial Court and affirmed by the Sessions Court for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, the "NI Act").

(3.) For the sake of convenience, the appellant herein shall be referred to as the complainant and the respondent herein shall be referred to as the accused.

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BIJOY KUMAR MONI Vs. PARESH MANNA

Referred Judgements :-

JUDGEMENT

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