REGENT COMPUTRONICS PVT. LTD.

SANJEEV KUMAR GUPTA Appellant

V/S

State Of Uttar Pardesh Respondents

Referred Judgements :-

KEWAL KRISHNA V. SURAJ BHAN [REFERRED TO]
MOHAMMED SHERIFF V. ABDUL KARIM [REFERRED TO]
VADIALA PANCHAL VS. DATTATRAYA DULAJI GHADIGAONKER [REFERRED TO]
PRAMATHA NATH TALUKDAR SURENDRA MOHAN BASU VS. SAROJ RANJAN SARKAR [REFERRED TO]
CHANDRU DEO SINGH VS. PROKASH CHANDRA BOSE ALIAS CHABI BOSE [REFERRED TO]
CRICKET ASSOCIATION OF BENGAL VS. STATE OF WEST BENGAL [REFERRED TO]
NIRMALJIT SINGH HOON VS. STATE OF WEST BENGAL [REFERRED TO]
MOHINDER SINGH MOHINDER SINGH VS. GULWANT SINGH:MOHINDER PAL [REFERRED TO]
ROSY VS. STATE OF KERALA [REFERRED TO]
AJOY KUMAR GHOSE VS. STATE OF JHARKHAND [REFERRED TO]
GOPAL CHAUHAN VS. SATYA [REFERRED TO]
M GOVINDARAJA PILLAI VS. THANGAVELU PILLAI DECEASED [REFERRED TO]
LUIS DE PIEDADE LOBO VS. MAHADEV VISHWANATH PARULEKAR [REFERRED TO]
MANMOHAN MALHOTRA VS. P M ABDUL SALAM [REFERRED TO]
SUNIL MEHTA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sanjeev Kumar Gupta, the applicant in person, learned A.G.A. for the State and Sri Nitin Gupta, learned counsel for opposite party no. 2 who has put in appearance today.

(2.) The present application under Section 482 Cr.P.C., 1973 has been filed by the applicant with the prayer to quash the order dated 30.01.2017 in Case No. 2923 of 2016 (Sanjeev Gupta v. Ashok Sabarwal and others) whereby the application dated 28.05.2016 filed by the applicant herein was rejected by the learned Addl. Chief Judicial Magistrate, Court No. 3, Ghaziabad.

(3.) By the aforesaid impugned order, the learned Addl. Chief Judicial Magistrate has rejected the application of the applicant which was filed for permitting the applicant for examination-in-chief.

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SANJEEV KUMAR GUPTA Vs. STATE OF UTTAR PARDESH

Referred Judgements :-

JUDGEMENT

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