REGENT COMPUTRONICS PVT. LTD.

Mahesh R. Appellant

V/S

K.Poornima Respondents

Referred Judgements :-

MAJOR (DR.) B.S. VOHRA V. RISAN SINGH [REFERRED TO]
BECHU CHAUBE V. EMPEROR [REFERRED TO]
BHARAT KISHORE LAL SINGH DEO V. JUDHISTIR MODAK [REFERRED TO]
KASHI PRASAD V. EMPEROR [REFERRED TO]
PRAMATHA NATH TALUKDAR SURENDRA MOHAN BASU VS. SAROJ RANJAN SARKAR [REFERRED TO]
CRICKET ASSOCIATION OF BENGAL VS. STATE OF WEST BENGAL [REFERRED TO]
BINDESHWARI PRASAD SINGH VS. KALI SINGH [REFERRED TO]
G K MAZUMDAR FOOD INSPECTOR VS. MOHMAD KASAM [REFERRED TO]
DHANAPATI DEVI VS. CORPORATION OF CALCUTTA [REFERRED TO]
SUSHIL KUMAR HAZRA VS. BANKA MAHATO [REFERRED TO]
IN RE: P C PERUMAL VS. STATE [REFERRED TO]
V. M. ABDUL RAHMAN VS. KING-EMPEROR [REFERRED TO]
MEHR CHIRAGH DIN VS. THE CROWN [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.164 of 2018 arising out of P.C.R.No.13 of 2016 filed by the respondent under Sec. 200 of the CrPC alleging offences under Ss. 498A, 494, 506 r/w 34 of the IPC.

(2.) Heard Sri D. C. Srinivasa, learned counsel appearing for the petitioner and Sri Arun Bhat, learned counsel appearing for the respondent.

(3.) Facts, in brief, germane are as follows:-

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MAHESH R. Vs. K.POORNIMA

Referred Judgements :-

JUDGEMENT

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