REGENT COMPUTRONICS PVT. LTD.

A Alam Pasha Appellant

V/S

RAVISHANKAR Respondents

Referred Judgements :-

R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. MOHAMMAD KHALID:MOHAMMAD RASHID KHAN:ABDULAZIZ [REFERRED TO]
SANKARAN MOITRA VS. SADHNA DAS [REFERRED TO]
STATE OF KARNATAKA VS. PASTOR P RAJU [REFERRED TO]
STATE OF U P VS. PARAS NATH SINGH [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
MANHARIBHAI MULJIBHAI KAKADIA VS. SHAILESHBHAI MOHANBHAI PATEL [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
L. NARAYANA SWAMY VS. STATE OF KARNATAKA & ORS. [REFERRED TO]
MANJU SURANA VS. SUNIL ARORA & ORS. [REFERRED TO]

JUDGEMENT

(1.) Sri.Murthy D.Naik, learned counsel for the petitioner. Sri.S.S.Naganand, learned Senior counsel along with Sri.Sriranga S., learned counsel for the respondent.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code for short), the petitioner seeks quashment of order dated 13.04.2018 passed by X Additional Chief Metropolitan Magistrate, Mayohall, Bengaluru. In order to appreciate the petitioner's challenge to the impugned order, few facts need mention which are stated infra.

Click here to view full judgment.

A ALAM PASHA Vs. RAVISHANKAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address