REGENT COMPUTRONICS PVT. LTD.

Raj Bahadur Parmar Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SH. SUNEEL GALGOTIA AND ANOTHER VS. STATE OF U.P. AND OTHERS [REFERRED TO]
MAHADEO PRASAD VS. STATE OF WEST BENGAL [REFERRED TO]
JASWANTRAI MANILAL AKHANEY VS. STATE OF BOMBAY [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
HIRA LAL HARI LAL BHAGWATI VS. C B I NEW DELHI [REFERRED TO]
DEVENDER KUMAR SINGLA VS. BALDEV KRISHAN SINGLA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
VEER PRAKASH SHARMA VS. ANIL KUMAR AGARWAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Piyush Narain Dubey, Advocate, for applicant and learned A.G.A. for state.

(2.) This application under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") is directed against the charge sheet dated 27.10.2004 in Criminal Case No. 1508 of 2004 under Sections 420, 406, 506 I.P.C. pending in the Court of Special Chief Judicial Magistrate, Agra.

(3.) A perusal of First Information Report shows that entire allegation contained therein is that despite consideration having been received, no sale-deed has been executed.

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RAJ BAHADUR PARMAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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