REGENT COMPUTRONICS PVT. LTD.

Anand Kumar Pandey Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

KANTI BHADRA V. STATE OF WEST BENGAL [REFERRED TO]
DEPUTY CHIEF CONTROLLER IMPORT AND EXPORT V. ROSHAN LAL AGARWAL [REFERRED TO]
MEGH NATH GUPTAS V. STATE OF U.P. [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
DARSHAN SINGH RAM KISHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
BHUSHAN KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
DILAWAR VS. THE STATE OF HARYANA & ANR. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Pradeep Kumar, learned counsel for the applicant as well as Ms. Nusrat Jahan, learned A.G.A. for the State and perused the record.

(2.) In view of the proposed order, the issuance of notice to opposite party no.2 is hereby dispensed with.

(3.) The instant application under Sec. 482 Cr.P.C. has been filed by the applicants with a prayer to quash the entire criminal proceedings to the extent of Applicant in pursuance of summoning order dtd. 26/8/2016 passed by the Additional Chief Judicial Magistrate-IV, Court No. 28, Lucknow in Case No. 2852 of 2016 (State Vs. Anand Kumar Pandey) arising out of chargesheet no. 220/2015 dtd. 28/12/2015 under Ss. 406/420/467/468 I.P.C. arising out of Case Crime No. 497 of 2014 dtd. 14/10/2014 under Ss. 406/420/467/468 I.P.C. P.S Chowk, District Lucknow in respect of the Applicant.

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ANAND KUMAR PANDEY Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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