REGENT COMPUTRONICS PVT. LTD.

SANJEEV KUMAR Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RANJIT SINGH VS. STATE OF PEPSU NOW PUNJAB [REFERRED TO]
CHANDRU DEO SINGH VS. PROKASH CHANDRA BOSE ALIAS CHABI BOSE [REFERRED TO]
KEWAL KRISHAN S O LAGHMAN DAS VS. SURAJ BHAN [REFERRED TO]
MOHINDER SINGH MOHINDER SINGH VS. GULWANT SINGH:MOHINDER PAL [REFERRED TO]
ROSY VS. STATE OF KERALA [REFERRED TO]
SHIVJEE SINGH VS. NAGENDRA TIWARY [REFERRED TO]
SATYADEO PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
GOPAL SINGH VS. DHANRAJI DEVI [REFERRED TO]
DUDH NATH MISHRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHHOTEY LAL VS. STATE OF U P [REFERRED TO]
M GOVINDARAJA PILLAI VS. THANGAVELU PILLAI DECEASED [REFERRED TO]
VIJAY DHANUKA ETC. VS. NAJIMA MAMTAJ ETC. [REFERRED TO]
ABHIJIT PAWAR VS. HEMANT MADHUKAR NIMBALKAR & ANR. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ram Babu Sharma, learned counsel for applicants and learned A.G.A. for State.

(2.) This application under Section 482 Cr.P.C. has been filed praying for quashing summoning order dated 25.03.2006 as well as further proceedings of Complaint Case No. 1018 of 2005, under Sections 323 , 324 , 294 , 504 , 506 , 427 IPC and Sections 3(1)(10) SC/ ST Act , Police Station- Narora, District- Bulandshahar and also order dated 09.05.2006 passed by learned Sessions Judge, Bulandshahar in Criminal Revision No. 270 of 2006.

(3.) The only argument advanced by learned counsel for applicants is that there is no compliance of mandatory provision as provided in Section 202 Cr.P.C., inasmuch as, all complainant's witnesses have not been examined.

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SANJEEV KUMAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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