REGENT COMPUTRONICS PVT. LTD.

Dayanand Narvekar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

SITARAM AND OTHERS VS. EMPEROR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
BHUSHAN KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
ASIM SHARIFF VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]
MADHAVRAO GAJANAN DESHPANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
VIKRAM JOHAR VS. THE STATE OF UTTAR PRADESH [REFERRED TO]
MANIK TANEJA VS. STATE OF KARNATAKA [REFERRED TO]
FIONA SHRIKHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Heard the parties with consent for final disposal.

(3.) The Petitioner by preferring the present petition under Sec. 482 of Criminal Procedure Code (Cr.P.C.) together with Articles 226 and 227 of the Constitution of India, are basically challenging the Order passed by the learned Magistrate in issuing process against the Accused for the offences punishable under Ss. 143, 147, 504, 506 r/w 149 of the Indian Penal Code (I.P.C.)

Click here to view full judgment.

DAYANAND NARVEKAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address