REGENT COMPUTRONICS PVT. LTD.

RAGHVENDRA SINGH Appellant

V/S

STATE OF U.P Respondents

Referred Judgements :-

R.P. KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
M. SUBRAMANIAM VS. S. JANAKI [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Despite service of notice upon opposite party no.2, nobody appeared on behalf of opposite party no.2.

(2.) Heard Sri N.K. Singh, learned counsel for the applicants and Sri Arvind Kumar, learned AGA for the State.

(3.) The instant application under Sec. 482 Cr.P.C. has been filed by the applicants to quash the Complaint Case No. 2439 of 2012 dtd. 5/7/2011 under Ss. 420, 468, 471, 506, 120B IPC pending in the court of Additional Chief Judicial Magistrate, Farrukhabad as well as summoning order dtd. 19/9/2012 and order dtd. 3/11/2015 passed by revisional court in Criminal Revision No. 308 of 2012.

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RAGHVENDRA SINGH Vs. STATE OF U.P

Referred Judgements :-

JUDGEMENT

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