REGENT COMPUTRONICS PVT. LTD.

Laloo @ Lemon Anandaraj Appellant

V/S

The District Magistrate, Puducherry Respondents

Referred Judgements :-

STATE OF BIHAR VS. KAMLA KANT MISRA [REFERRED TO]
ISHTIAQ HUSSAIN FAROOQUI VS. STATE OF UTTAR PRADESH [REFERRED TO]
D S JOSEPH VS. STATE OF U P [REFERRED TO]
PRAMOD MUTHALIK VS. DISTRICT MAGISTRATE DAVANAGERE [REFERRED TO]
PRAVEEN BAI THOGADIA VS. STATE OF KARNATAKA [REFERRED TO]
MANOHAR GAJANAN JOSHI VS. S B KULKARNI UPPER DISTRICT MAGISTRATE AURANGABAD [REFERRED TO]

JUDGEMENT

(1.) With the consent of both the learned counsel, the Criminal Revision Petition is taken up for hearing.

(2.) Heard both sides. No counter has been filed by the Respondent.

(3.) The Petitioner has preferred the instant Criminal Revision Petition before this Court as against the order dated 31.03.2016 in M.C.N.36 of 2016 passed by the District Magistrate, Puducherry.

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LALOO @ LEMON ANANDARAJ Vs. THE DISTRICT MAGISTRATE, PUDUCHERRY

Referred Judgements :-

JUDGEMENT

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