REGENT COMPUTRONICS PVT. LTD.

Raj Bali Yadav Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF BIHAR V. MURAD ALI KHAN [REFERRED TO]
DHANLAKSHMI V. R.PRASANA KUMAR [REFERRED TO]
HAMIDA VS. RASHID ALIAS RASHEED [REFERRED TO]
MONICA KUMAR VS. STATE OF U P [REFERRED TO]
STATE OF AP VS. GOURISHETTY MAHESH [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
MD. ALLAUDDIN KHAN VS. THE STATE OF BIHAR AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) List revised.

(2.) None appears for the applicant as well as on behalf of opposite party no. 2. Learned A.G.A. for the State is present.

(3.) The instant application under Sec. 482 Cr.P.C. has been filed for quashing of the proceedings in Criminal Case No. 1775 of 2004 (Old No. 1696 of 2001) Fanish Rai Vs. Raj Bali Yadav. Further, interim relief has been prayed for to stay the effect and operation of the order of attachment of salary of the applicant and non-bailable warrant dtd. 12/12/2007, issued against the applicant.

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RAJ BALI YADAV Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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