REGENT COMPUTRONICS PVT. LTD.

Bal Krishan Bhatt Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

UNION OF INDIA V. PRAKASH P. HINDUJA AND ANOTHER [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJ KAPOOR VS. STATE [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]

JUDGEMENT

(1.) HEARD Sri R.P. Nautiyal, counsel for the applicant.

(2.) PRESENT petiton U/s 482 Cr.P.C. has been filed for quashing the Charge -sheet submitted by the Police Station Badrinath. District Chamoli U/s 506/427 I.P.C. on 09.10.1998 before the Court of Chief Judicial Magistrate.

(3.) ONE of the applicant Sri Bal Krishan Bhatt has already expired.

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BAL KRISHAN BHATT Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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