REGENT COMPUTRONICS PVT. LTD.

Naresh Aneja Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

NEEHARIKA INFRASTRUCTURE (P) LTD. V. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MMTC LIMITED VS. MEDCHI CHEMICALS AND PHARMA PRIVATE LIMITED [REFERRED TO]
RAJU PANDURANG MAHALE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. ARAVAPALLY VENKANNA [REFERRED TO]
RAJEEV KOURAV VS. BAISAHAB [REFERRED TO]
ATTORNEY GENERAL FOR INDIA VS. SATISH [REFERRED TO]
STATE OF MAHARASHTRA VS. DR. MAROTI S/O KASHINATH PIMPALKAR [REFERRED TO]

JUDGEMENT

(1.) Leave Granted.

(2.) The instant appeal questions the correctness of judgment in order dtd. 8/1/2021, passed in Application u/s 482 No. 18712 of 2020 by the High Court of Judicature at Allahabad, whereby the appellant request to quash the chargesheet and proceedings arising out of Case Crime No. 1074 of 2019 u/s 354, 506 of the Indian Penal Code, 1860[1] was turned down.

(3.) The appellant and respondent no. 2[2] are Directors in a joint concern by the name of 'M/s LAJ-IDS Exports Pvt. Ltd.' with the shareholding divided 3:1. Record reveals certain allegations and counter allegations in regard to mishandling of the company's finances, however, the same are not within the scope of the present adjudication.

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NARESH ANEJA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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