REGENT COMPUTRONICS PVT. LTD.

R.R.CHARI Appellant

V/S

STATE Respondents

Referred Judgements :-

BASDEO AGARWALLA V. EMPEROR [REFERRED TO]
U BA HLA V. MG TUN SEIN [REFERRED TO]
EMPEROR VS. KHWAJA NAZIR AHMAD [REFERRED TO]
R C POLLARD VS. SATYA GOPAL MAZUMDAR [REFERRED TO]
N L CARRICK VS. EMPEROR [REFERRED TO]
RAGHUBAR DAYAL MISRA VS. EMPEROR [REFERRED TO]
GOKULCHAND DWARKADAS MORARKA VS. KING [REFERRED TO]
GOPAL MARWARI VS. EMPEROR [REFERRED TO]
HARI RAM AGARWALLA VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) Shri R. R. Chari formerly Regional Deputy Iron and Steel Controller, U. P. Circle, Kanpur is being tried in the Court of a Magistrate first class for offences under Sections 161, 165, 465, 467, 471 and 109, Penal Code, and Section 120B, Penal Code, read with aforesaid sections and under Rules 47 (2) (a) (b) and 81, Defence of India Rules.

(2.) On 6th December 1948, the Provincial Government sanctioned under Section 196A (1) and (2), Criminal P. C., his prosecution for the offences under Section 120B, Penal Code, and other offences.

(3.) On 3lst January 1949, the Governor General of India sanctioned under Section 197, Criminal P. C., his prosecution for the various offences.

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R R CHARI Vs. STATE

Referred Judgements :-

JUDGEMENT

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