REGENT COMPUTRONICS PVT. LTD.

NEMCHAND Appellant

V/S

Vipinkumar Respondents

Referred Judgements :-

BAKER V. CARRICK [REFERRED TO]
BOXSIUS V. GOBLET FRERES [REFERRED TO]
MT. ZULEKHA KHATOON VS. BISHNU CHANDRA DHAR [REFERRED TO]
ADAM V. WARD [REFERRED TO]
TARAPADA MAJUMDAR VS. K.B. GHOSH AND CO. RESPONDENT [REFERRED TO]
FILOMENO PEREIRA VS. JOAO LOURENCE FERNANDES [REFERRED TO]
RAJENDER SINGH V. UMA PRASAD [REFERRED TO]
ANWARUDDIN V. FATHIM BAI ABIDIN [REFERRED TO]
TULSIDAS AMANMAL KARANI VS. SFBILLIMORIA [REFERRED TO]
FAKIR PRASAD GHOSE VS. KRIPASINDHU PAL BHUTI [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
AJIT SINGH VS. RADHA KISHEN [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(3.) In this application, filed under Sec. 482 of the Code of Criminal Procedure, the applicant, who is arrayed as an accused No.2 in the complaint, has challenged the order dtd. 4/2/2017 passed by the learned Judicial Magistrate, First Class, (Court No.4), Hinganghat, whereby the learned Magistrate was pleased to issue the process against the two accused including the applicant being accused No.2 for the offence punishable under Sec. 500 of the I.P.C.

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NEMCHAND Vs. VIPINKUMAR

Referred Judgements :-

JUDGEMENT

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