REGENT COMPUTRONICS PVT. LTD.

Safdar Raja Khan Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

AMRAWATI AND ANOTHER VS. STATE OF U.P. [REFERRED TO]
DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
SOM MITTAL VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
LAL KAMLENDRA PRATAP SINGH VS. STATE OF U P [REFERRED TO]
VINOD RAGHUVANSHI VS. AJAY ARORA [REFERRED TO]
N. SOUNDARAM VS. P.K. POUNRAJ [REFERRED TO]
DINESHBHAI CHANDUBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
GOOGLE INDIA PRIVATE LIMITED VS. VISAKHA INDUSTRIES AND ANOTHER [REFERRED TO]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Ramakar Shukla, learned counsel for the applicant as well as learned A.G.A. and perused the record.

(2.) By means of the present application under Sec. 482 Cr.P.C. the applicant has sought for quashing of the impugned charge sheet dtd. 6/3/1999 and summoning order dtd. 16/3/1999 in Case Crime No.681F/1994, under Ss. 147, 336, 504 and 506 IPC registered at Police Station Kotwali Nagar, District Sultanpur including the entire criminal proceedings pending before the Court of learned Special Judge, MP/MLA Court, Sultanpur, on the ground that the applicant has been implicated falsely.

(3.) Learned A.G.A. has opposed the aforesaid prayer and has submitted that while exercising the jurisdiction under Sec. 482 Cr.P.C., this Court cannot go into the correctness of the allegations made against the applicant and has only to examine whether on the basis of the allegations made and material collected during investigation, the offences are made out against the applicant or not.

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SAFDAR RAJA KHAN Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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