REGENT COMPUTRONICS PVT. LTD.

NOORUNNISA BEGUM Appellant

V/S

GOPAL Respondents

Referred Judgements :-

VADILAL PANCHAL VS. DATTATRAYA AIR [REFERRED TO]
KUSUM INGOTS AND ALLOYS LTD. VS. PENNAR PETERSON SECURITIES LTD. [REFERRED TO]
VASUDEVAN VS. STATE OF KERALA [REFERRED TO]
NELLAIAPPAN VS. SAMUVEL LAWS [REFERRED TO]
K. SRINIVASA VS. KASHINATH ILR [REFERRED TO]
PERCY FERNANDES VS. SMT. ANITA PATRAO ILR [REFERRED TO]
B.R. PREMAKUMARI VS. SUPRAJA CREDIT CO -OPERATIVE SOCIETY LIMITED LAWS [REFERRED TO]
BANSHILAL VS. ABDUL MUNNAR ILR [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORPORATION LTD VS. STATE NCT OF DELHI [REFERRED TO]
MANDVI CO OP BANK LTD VS. NIMESH B THAKORE [REFERRED TO]

JUDGEMENT

(1.) The records are placed before this Bench to decide the following question:

(2.) Learned Advocates Sriyuths Ameet Kumar Deshpande, Amit Mamadapur, Harshavardhana R. Malipatil and R.S. Lagali argued in support of the contention that the recording of the sworn statement under Section 200 of Cr.P.C., is a must and the said procedure cannot be dispensed with by mere receiving the affidavit of the complainant.

(3.) Learned Advocates have drawn the attention of the Court to various provisions and relied upon the judgments of the Apex Court and various High Courts in support of their respective contentions.

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NOORUNNISA BEGUM Vs. GOPAL

Referred Judgements :-

JUDGEMENT

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