REGENT COMPUTRONICS PVT. LTD.

Rajkumar Tamboli Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

ANOWAR HUSSAN VS. AJOY KUMAR MUKHERJEE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
S P GOEL VS. COLLECTOR OF STAMPS DELHI [REFERRED TO]
BALRAM VS. ASWANI KUMAR YADAV [REFERRED TO]
OM PRAKASH VS. SURJAN SINGH [REFERRED TO]

JUDGEMENT

(1.) Since common question of law and facts are involved in present two petitions, they were clubbed and heard together and are being disposed of by this common order.

(2.) By way of petition under Sec. 482 CrPC petitioner-Rajkumar Tamboli has prayed for following relief:-

(3.) By way of petition under Sec. 482 CrPC petitioner-Ashok Kumar Marbal has prayed for following reliefs:-

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RAJKUMAR TAMBOLI Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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