REGENT COMPUTRONICS PVT. LTD.

SURINDER SINGH Appellant

V/S

STATE Respondents

Referred Judgements :-

S.P.CHENGALVARAYANAIDU (DEAD) BY LRS & OTHERS VS. JAGANNATH (DEAD) BY LRSAND OTHERS [REFERRED TO]
SRINIVASGUNDLURI & ORS. VS. M/S. SEPCO ELECTRIC POWER [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
STATE OF PUNJAB VS. SARWAN SINGH [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
STATE OF AP VS. GOURISHETTY MAHESH [REFERRED TO]
KISHAN SINGH VS. GURPAL SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS petition has been filed under Section 482 CrPC seeking quashing of the order dated 01st July, 2010 of learned M.M. and all the proceedings arising therefrom.

(2.) VIDE the impugned order, the learned M.M. allowed the application under Section 156(3) CrPC of the complainants and directed the police to investigate and register case against the petitioner.

(3.) THE police took up the investigation and in the process, has sent the disputed signatures of the complainants and other LRs to the FSL for analysis and comparison. THE report of the FSL is still awaited.

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SURINDER SINGH Vs. STATE

Referred Judgements :-

JUDGEMENT

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