REGENT COMPUTRONICS PVT. LTD.

SHILA DEVI Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

YOGESH @ SACHENDRA JAGDISH JOSHI V. STATE OF MAHARASHTRA [REFERRED TO]
VINU BHAI HARI BHAI MALVIYA V. STATE OF GUJARAT [REFERRED TO]
JASWANT SING V. STATE OF PUNJAB [REFERRED TO]
RANDHEER SINGH V. STATE OF U.P. [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. MOHAN SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
DHARAMPAL VS. RAMSHRI [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]
KRISHNAN VS. KRISHNAVENI [REFERRED TO]
STATE OF ORISSA VS. DEDENDRA NATH PADHI [REFERRED TO]
H K RAWAL VS. NIDHI PRAKASH [REFERRED TO]
SATISH MEHRA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
PRABHU CHAWLA VS. STATE OF RAJASTHAN & ANR. [REFERRED TO]
STATE REPRESENTED BY THE DEPUTY SUPERINTENDENT OF POLICE VIGILANCE AND ANTI CORRUPTION, TAMIL NADU VS. J. DORAISWAMY ETC. [REFERRED TO]
VIKRAM JOHAR VS. THE STATE OF UTTAR PRADESH [REFERRED TO]
ASIM SHARIFF VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]
VINOD KUMAR , IAS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri C.K.Parekh, learned Senior Advocate assisted by Sri Kumar Ankit Srivastava, learned counsel for the applicant, and Sri Sageer Ahmad, learned Senior Advocate assisted by Sri Anil Pathak, learned counsel for opposite party No. 2, learned A.G.A. for the State and perused material on record.

(2.) This application under Sec. 482 Cr.P.C. has been filed to set-aside the order dtd. 16/3/2021 passed by Sessions Judge, Chandauli in Criminal Revision No. 27 of 2020, arising out of judgment and order dtd. 21/9/2019 passed by Judicial Magistrate, Chakia, District- Chandauli in Criminal Case No. 340 of 2019 (State Vs. Asharani and others) arising out of Case Crime No. 0153 of 2018 under Ss. 419, 420, 465, 466, 467, 468 and 472 I.P.C., Police Station- Chakia, District- Chandauli, pending in the Court of Judicial Magistrate, Chakia, Chandauli as well as allow the discharge application filed by the applicant before the court below. A further prayer has also been made to stay the further proceedings of the aforesaid case.

(3.) The applicants Shila Devi Purchased property sold by recorded by owner Asharani Shukla wife of Shivendra Dutt Shukla vide sale deed dtd. 9/7/2018.

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SHILA DEVI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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