REGENT COMPUTRONICS PVT. LTD.

Ramzan Beevi Appellant

V/S

State And Ors. Respondents

Referred Judgements :-

STATE OF M.P. V/S. AWADH KISHORE GUPTA AND OTHERS [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
CHANDDHAWAN VS. JAWAHARLAL [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
LATA SINGH VS. STATE OF U P [REFERRED TO]
PRASHANT BHARTI VS. STATE OF NCT OF DELHI [REFERRED TO]
HMT WATCHES LTD. VS. M.A. ABIDA [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed, seeking to quash the Charge Sheet laid against the petitioner in P.R.C. No. 14 of 2013 on the file of the Judicial Magistrate No. II, Ramanathapuram.

(2.) The case of the petitioner is as follows:

(3.) The 1st respondent has filed a counter, wherein it has been mentioned as under:

Click here to view full judgment.

RAMZAN BEEVI Vs. STATE AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address