REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR SHUKLA Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
AJIT KUMAR PALIT VS. STATE OF WEST BENGAL [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
SADANANDAN BHADRAN VS. MADHAVAN SUNILKUMAR [REFERRED TO]
NARSINGH DAS TAPADIA VS. GOVERDHAN DAS PARTANI [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHOORAJI [REFERRED TO]
CREF FINANCE LTD VS. SHANTHI HOMES PVT LTD [REFERRED TO]
SARUP RAM VS. STATE OF HARYANA [REFERRED TO]
GOPAL MARWARI VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) APPLICATION has been filed for quashing the proceedings of criminal complaint case No. 1849 of 2004 Saurabh srivastava v. Anil Kumar Shukla) under section 138 of Negotiable Instruments Act (hereinafter referred as an Act), P. S. Kotwali pending in the court of C. J. M, Hamirpur.

(2.) I have heard Sri V. S. Parmar, learned counsel for the applicant and Sri Sunil vasistha, learned counsel for the complainant opposite party No. 2 and learned A. G. A. for State and have perused the material on record.

(3.) COUNTER and rejoinder affidavits have been exchanged.

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ANIL KUMAR SHUKLA Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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