REGENT COMPUTRONICS PVT. LTD.

MAHENDRA KUMAR CHAUDHARY Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

EMPEROR V. GHULAM HUSSAIN [REFERRED TO]
EMPEROR V. BABULAL MUNNILAL [REFERRED TO]
HATIMALI AND ANOTHER VS. THE CROWN [REFERRED TO]
JAGDEO PANDAY AND ANOTHER VS. N.C. HILL,ASSIST. SUPERINTENDENT OF POLICE,MYITKYINA [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
BURMAH SHELL OIL STORAGE AND DISTRIBUTING CO OF INDIA LIMITED STANDARD VACUUM OIL CO VS. COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER [REFERRED TO]
BIHTA CO OPERATIVE DEVELOPMENT AND CANE MARKETING UNION LIMITED VS. BANK OF BIHAR [REFERRED TO]
HIRALAL RATTANLAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
DATTATRAYA GOVIND MAHAJAN STATE OF UTTAR PRADESH STATE OF PUNJAB NAGAORAO MAROTRAO INGOLE VS. STATE OF MAHARASHTRA:RAJESH PACHAURI:SUCHA SINGHS:STATE OF MAHARASHTRA [REFERRED TO]
S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE JAIPUR VS. BANSWARA SYNTEX LIMITED [REFERRED TO]
RAKESH KUMAR SHARMA VS. STATE OF U P [REFERRED TO]
STATE OF RAJASTHAN VS. MAHMOOD GHASI MUSALMAN [REFERRED TO]
PARBHU VS. EMPEROR [REFERRED TO]
LUMBHARDAR ZUTSHI VS. KING [REFERRED TO]
GHANSYAM DUBEY@ LITILE VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) The present case brings to the fore the legal conundrum relating to issues seemingly circumambient the interpretation of the provisions under Sec. 2(d) of the Code of Criminal Procedure, 1973[[The Code]] and the explanation appended to the Sec. .

(2.) Heard Sri S.N. Mishra alongwith Sri Amit Kumar Singh, learned counsel for the applicants and Sri Vinod Kant, learned Additional Advocate General along with Sri Pankaj Saxena, learned Additional Government Advocate-I appearing for the State-opposite party.

(3.) The present application under Sec. 482 of the Code has been filed seeking to quash the entire proceedings of Criminal Case No. 3412 of 2020 (State Vs. Mahendra Kumar Chaudhary and others), arising out of N.C.R. No. 75 of 2019, under Ss. 323, 504 of the Indian Penal Code, 1860[The Penal Code], Police Station Bakhira, District Sant Kabir Nagar including charge sheet dtd. 30/9/2019 as well as cognizance order dtd. 29/7/2020 passed by learned Judicial Magistrate, Sant Kabir Nagar.

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MAHENDRA KUMAR CHAUDHARY Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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