REGENT COMPUTRONICS PVT. LTD.

D Ramesh Appellant

V/S

V Vijayakumar Respondents

Referred Judgements :-

GOPAL DAS SINDHI AND OTHERS V. STATE OF ASSAM AND ANOTHER [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION,JAIPUR V. STATE OF RAJASTHAN [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
MADHU BALA VS. SURESHKUMAR [REFERRED TO]
MOHD YOUSUF VS. AFAQ JAHAN [REFERRED TO]
MONA PANWAR VS. HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
P. SATHISH KUMAR VS. STATE OF TAMIL NADU [REFERRED TO]
RAMDEV FOOD PRODUCTS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The facts, which are required to be noticed insofar as Crl.R.C.No.271/2017 are concerned, read thus:

(2.) The very short facts, which are required to be noticed insofar as the case in Crl.R.C.No.541/2017 is concerned, read as follows:

(3.) Since in both the cases, the learned Magistrate, who passed the respective impugned orders, had taken into account the legal position as to whether the said petitions invoking Section 156(3) of the Code was maintainable and had come to the conclusion that petitions were not maintainable, accordingly dismissed the petitions.

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D RAMESH Vs. V VIJAYAKUMAR

Referred Judgements :-

JUDGEMENT

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