REGENT COMPUTRONICS PVT. LTD.

Naveen Singh Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

GOPAL DUTT VS. STATE OF UTTARAKHAND [REFERRED TO]
DARSHAN SINGH RAM KISHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SHARADCHANDRAVINAYAK DONGRE [REFERRED TO]
KANTI BHADRA SHAH VS. STATE OF WEST BENGAL [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED TO]
DEPUTY CHIEF CONTROLLER OF IMPORTS AND EXPORTS VS. ROSHANLAL AGARWAL [REFERRED TO]
STATE OF KARNATAKA VS. PASTOR P RAJU [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
MEHMOOD UL REHMAN AND ORS. VS. KHAZIR MOHAMMAD TUNDA AND ORS. [REFERRED TO]
PRASAD SHRIKANT PUROHIT VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Challenge in this petition is made to the cognizance/summoning order dtd. 24/1/2014, passed in Criminal Case No. 329 of 2014, State vs. Naveen Singh, under Ss. 332, 353, 186, 504 IPC, by the court of Civil Judge (Senior Division)/ Judicial Magistrate, Kashipur, District Udham Singh Nagar (for short, "the case")

(2.) Facts necessary to appreciate the controversy briefly stated are as follows:-

(3.) Heard learned counsel for the parties and perused the record.

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NAVEEN SINGH Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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