REGENT COMPUTRONICS PVT. LTD.

MUNNI DEVI Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

M/S. PEPSI FOOD LTD. AND ANOTHER VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
MAHBOOB AND OTHERS VS. STATE OF U.P [REFERRED TO]
SMT. SHIV KUMAR AND OTHERS VS. STATE OF U.P [REFERRED TO]
HARIRAM VERMA AND 4 OTHERS VS. STATE OF U.P [REFERRED TO]
PAUL GEORGE VS. STATE [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
ANITA MALHOTRA VS. APPAREL EXPORT PROMOTION COUNCIL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Jitendra Kumar Ravat, the learned counsel for applicants and the learned A.G.A. for State.

(2.) Perused the record.

(3.) This application under sec. 482 Cr. P. C. has been filed challenging the summoning order dtd. 14/4/2021 passed by Judicial Magistrate, Orai in Complaint Case No. 171 of 2019 (Girdhari Vs. Chandrashekhar and Others), under Sec. 323, 504, 506 IPC, P.S. Kotra, District Jalaun as well as the entire proceedings of the above mentioned complaint case.

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MUNNI DEVI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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