REGENT COMPUTRONICS PVT. LTD.

Kunal Chawala Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF HARYANA AND OTHERS VS. BHAJAN LAL [REFERRED TO]
MAHARASHTRA VS. SAYYED HASSAN SAYYED SUBHAN [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
T S BALIAH VS. T S RANGACHARI INCOME TAX OFFICER CENTRAL CIRCLE VI MADRAS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
TRISUNS CHEMICAL INDUSTRY VS. RAJESH AGARWAL [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
STATE OF RAJASTHAN VS. HAT SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
SURESH NANDA VS. C B I [REFERRED TO]
M N OJHA VS. ALOK KUMAR SRIVASTAV [REFERRED TO]
JOSEPH SALVARAJ A VS. STATE OF GUJARAT [REFERRED TO]
ARUN BHANDARI VS. STATE OF U.P. [REFERRED TO]
STATE OF NCT OF DELHI VS. SANJAY [REFERRED TO]
SHARAT BABU DIGUMARTI VS. GOVT. OF NCT OF DELHI [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
MD. ALLAUDDIN KHAN VS. THE STATE OF BIHAR AND OTHERS [REFERRED TO]
KANWAR PAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJEEV KOURAV VS. BAISAHAB [REFERRED TO]
DAYLE DE SOUZA VS. GOVERNMENT OF INDIA [REFERRED TO]

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Gopal S. Chaturvedi, learned Senior Advocate assisted by Sri Dileep Kumar Pandey, learned counsel for the applicant and Sri Shashi Kant Pandey, learned brief holder for the State of U.P. and perused the records.

(3.) The present Criminal Misc. Application U/S 482 Cr.P.C. has been filed by the applicant Kunal Chawala with the following prayers: "It is, therefore Most respectfully prayed that this Hon'ble Court may graciously be pleased to allow this application and quash the Charge Sheet dtd. 26/2/2022 and cognizance/summoning order dtd. 28/2/2022 as well as entire proceeding in Case No. 11020 of 2022 (State Vs. Raman Jaiswal and others), under Ss. 420, 120-B IPC and Sec. 60, 63, 72 of U.P. Excise Act, arising out of Case Crime No. 666 of 2021, Police Station- Madhuban Bapudham, District Ghaziabad, pending before the Court of learned Chief Judicial Magistrate, Ghaziabad. It is further prayed that this Hon'ble Court may graciously be pleased to stay the further proceeding of Case No. 11020 of 2022 (State Vs. Raman Jaiswal and others), under Ss. 420, 120-B IPC and Sec. 60, 63, 72 of U.P. Excise Act, arising out of Case Crime No. 666 of 2021, Police Station- Madhuban Bapudham, District Ghaziabad, pending before the Court of learned Chief Judicial Magistrate, Ghaziabad, during the pendency of the present case, otherwise the applicant shall suffer irreparable loss and injury, and/or may pass such other and further order which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case."

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KUNAL CHAWALA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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