REGENT COMPUTRONICS PVT. LTD.

Om Prakash @ Guddu Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

P.S. BENGALURU VS. M.R. HIREMATH [REFERRED TO]
RAVINDER SINGH @ KUKU VS. STATE OF PUNJAB [REFERRED TO]
R M MALKANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
KEWAL KRISHAN S O LAGHMAN DAS VS. SURAJ BHAN [REFERRED TO]
ANVAR P.V. VS. P.K. BASHEER [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [REFERRED TO]
HARPAL SINGH @ CHHOTA VS. STATE OF PUNJAB [REFERRED TO]
SHAFHI MOHAMMAD VS. THE STATE OF HIMACHAL PRADESH [REFERRED TO]
SHAFHI MOHAMMAD VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Manish Tiwari, learned Senior Advocate assisted by Sri Aushim Luthra, learned counsel for the applicants, Sri Pankaj Kumar Tripathi, learned AGA for the State, Sri Udai Chandani, learned counsel for opposite party no.2 and perused the record.

(2.) This application has been moved to quash the charge sheet dtd. 20/1/2021 and the order dtd. 19/10/2022 passed by Additional Sessions Judge in ST No.298 of 2022 (State Vs. Umashankar and others) in Crime No.163 of 2020, under Ss. 498-A, 304-B IPC and Sec. 3/4 DP Act, Police Station Manduadih, District Varanasi pending in the Court of CJM, Varanasi.

(3.) In the application it has wrongly been mentioned that the case was pending in the Court of CJM, Varanasi virtually the case has been committed to the Court of Sessions Judge and at present the case is pending in the Court of Additional Sessions Judge-IX, Varanasi as ST No.298 of 2022.

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OM PRAKASH @ GUDDU Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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