REGENT COMPUTRONICS PVT. LTD.

Gulariya Rani Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

AMRAWATI AND ANOTHER VS. STATE OF U.P [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
KANTI BHADRA SHAH VS. STATE OF WEST BENGAL [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED TO]
DEPUTY CHIEF CONTROLLER OF IMPORTS AND EXPORTS VS. ROSHANLAL AGARWAL [REFERRED TO]
FAKHRUDDIN AHMAD VS. STATE OF UTTARANCHAL [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. BHUPENDRA KUMAR MODI [REFERRED TO]
LAL KAMLENDRA PRATAP SINGH VS. STATE OF U P [REFERRED TO]
BHUSHAN KUMAR VS. STATE NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Additional Government Advocate and perused the record.

(2.) The petition under Section 482 Cr.P.C. seeks quashing of charge-sheet dated 02.06.2011 on which the cognizance was taken by the Additional Chief Judicial Magistrate-I, Lakhimpur Kheri on 24.01.2013 in Crime No. 499 of 2010, under Section 409 I.P.C., Police Station Singahi, District Kheri as well as entire proceedings of Case No.204 of 2013 'State Vs. Gulariya Rani', penidng in the Court of Additional Chief Judicial Magistrate-I, Lakhimpur.

(3.) Petitioner no. 1 was Village Pradhan and petitioner no. 2 is husband of petitioner no 1.

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GULARIYA RANI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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